Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(2) in Orissa Debt Bondage Abolition Rules, 1963 (2)A copy of the labour agreement shall be filed by the employer at least 15 days prior to commencement of the period of employment specified in the labour agreement.
