Section 6(1) in The M.P. Payment of Wages Rules, 1962
(1)The registers required by Rules 3, 4, 5 and 17 shall be preserved by the employer-(a)for twelve months after the date of the last entry made in them; or(b)for such longer period, as the Inspector may require in any particular case; or(c)as may be required by any law or rule or order of a Court or other competent authority.
