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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2)(b) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(b)Signature or thumb impression of every migrant workman on the register of wages shall be obtained and entries therein shall be authenticated by the signature of the contractor or his authorised representative, and duly certified by the authorised representative of the principal employer as required by Rule 35.