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State of Madhya Pradesh - Section

Section 103B in The M.P. Factories Rules, 1962

103B. Notice to Inspector of involuntary unemployment.

- The manager shall give, as soon as possible, a notice to the Inspector of every case of involuntary unemployment of workers, giving number of unemployed and the reason for their unemployment. Entries to this effect shall be made in the register of leave with wages and the leave book in respect of each worker concerned.