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

State of Tripura - Subsection

Section 68(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(1)All registers and other records required to be maintained under the Act and rules, shall be maintained complete and up-to-date, and unless otherwise provided for, shall be kept at an office or the nearest convenient building within the precincts of the work place or at a place within a radius of three kilometers.