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State of Madhya Pradesh - Section

Section 21 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

21. Particulars of migrant workman.

(1)Every contractor shall furnish to the specified authorities the particulars regarding recruitment and employment of migrant workman in Form X.
(2)The particulars shall be either personally delivered by the contractor to the concerned specified authorities or sent to them by registered post.