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Maternity Benefit Act,1961 3. Muster-roll (1) The employer of every mine or circus in which women are employed shall prepare and maintain a muster-roll in Form 'A' and shall enter therein particulars of all women workers in the mine or circus. (2) All entries in the muster-roll shall be made in ink and maintained up-to-date and it shall always be available for inspection by the Inspector during working hours. (3) The employer may enter in the muster-roll such other particulars as may be required for any other purpose of the Act.    |
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