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Industrial Disputes Act, 1947 25D. 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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