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State of Madhya Pradesh - Section

Section 5A in The M.P. Payment of Wages Rules, 1962

5A. [ [Inserted by Notification No. 3080-921-XVI-A, dated 8-5-1981.]

A copy of the entries made in the register of wages maintained under Rule 5 shall be supplied free of change within a week of the entries made in the register to every person employed in the factory where the number of persons employed is one hundred or more.]