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Section 25D — Duty of an employer to maintain muster rolls of workmen.- Notwithstanding that workmen in any industrial establishment h

Industrial Disputes Act, 1947
Duty of an employer to maintain muster rolls of workmen.- Notwithstanding that workmen in any industrial establishment have been laid- off, it shall be the duty of every employer to maintain for the purposes of this Chapter a muster-roll, and to provide for the making of entries therein by workmen who may present themselves for work at the establishment at the appointed time during normal working hours.
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