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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Tripura - Subsection

Section 68(4) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(4)All the registers, records and notices maintained under the Act or rules shall be produced on demand before the Inspector or any other authority under the Act or any person authorised in that behalf by the State Government.