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 102] [Entire Act] State of Madhya Pradesh - Subsection Section 102(2) in The M.P. Factories Rules, 1962 (2)The Leave with Wages Register shall be preserved for a period of three years after the last entry in it, and shall be produced before the Inspector on demand.
