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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(4) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

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