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[Cites 0, Cited by 8] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Minimum Wages Act, 1948

(1)Every employer shall maintain such registers and records giving such particulars of employees employed by him, the work performed by them, the wages paid to them, the receipts given by them and such other particulars and in such form as may be prescribed.