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The Child Labour (Prohibition and Regulation) Act, 1986 11. MAINTENANCE OF REGISTER. – There shall be maintained by every occupier in respect of children employed or permitted to work in any establishment, a register to be available for inspection by an Inspector at all times during working hours or when work is being carried on in any such establishment showing – (a) The name and date of birth of every child so employed or permitted to work; (b) Hours and periods of work of any such child and the intervals of rest to which he is entitled; (c) The nature of work of any such child; and (d) Such other particulars as may be prescribed.    |
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