Section 43 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
43. Entry in the register.
(1)In any register or record, which an employer is required to maintain under these rules, the entries relating to any day shall be made on such day.(2)Every register referred to in these rules, shall be preserved for a period of three years from the date of the last entry noted therein.
