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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(3) in The Orissa Industrial Disputes Rules, 1959

(3)Every application under Sub-rule (1) or Sub rule (2) shall be verified at the foot by the employer making it or by some other person proved to the satisfaction of the Conciliation Officer Board, Labour Court or Tribunal to be acquainted with the facts of the case.