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State of Madhya Pradesh - Section

Section 3 in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

3.

(1)Every occupier of an establishment shall maintain a register in respect of children employed or permitted to work in Form 'A'.
(2)The register shall be maintained on yearly basis and the same shall be retained by the employer for a period of three years after the date of the last entry made therein.