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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2)(c) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998

(c)obtain signature or thumb-impression of each such building worker against entries relating to him on the register of wages or muster-roll-cum-wages register, as the case may be, and such entries shall be authenticated by the employer or his authorised representative.