Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(c) in The M.P. Payment of Wages Rules, 1962 (c)particulars of attendance put in by each worker or quantum of work with particulars thereof performed by each employee engaged on piece work, in the wage period;
