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

State of Uttar Pradesh - Subsection

Section 52(2)(ii) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(ii)Signature or thumb-impression of every migrant workman on the Register of Wages shall be obtained and entries therein shall be authenticated by the contractor or his authorised representative, and duly certified by the authorised representatives of the principal employer as required under Rule 35.