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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4)(f) in The U.P. Industrial Employment Model Standing Orders, 1991

(f)If a workman loses or at the time of cessation of his employment fails to deliver up his ticket or card or if he has become undecipherable for any reason, he shall be liable to pay a sum of Re. 1.00 as the cost of the ticket or card.