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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

(2)The register shall be maintained on yearly basis and the same shall be retained by the employer for a period of three years after the date of the last entry made therein.