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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of Odisha - Subsection

Section 209(1)(a) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(a)the enquiry shall be commenced as early as it may be,and in any case, within fifteen days of the receipt of notice of accident or dangerous occurrence under Rule 208;