Section 6(1) in Payment of Wages (Mines) Rules, 1956
(1)Every register maintained under the Act or these rules shall be preserved for a period of three years after the date of the last entry made therein ][at the works-pot or where the employer experiences difficulty in keeping them at the work-spot, at other suitable place approved by the Regional Labour Commissioner (Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983. ][in this behalf.] [Substituted by S.O. 3844, dated 18.11.1970. ]
