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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(3) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(3)Every employer shall maintain a home-workers' employment register in Form XV containing the names and particulars of all the home-workers employed under him, and the entries in the register shall be made and kept up-to-date on the basis of the entries in the home-workers' log books.