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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(2)The employer shall in respect of the employees who are permitted to work in their house (hereinafter referred to as the home-workers) maintain an up-to-date register in Form VII (hereinafter referred to as the Register of Leave with Wages of Home-workers).