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 68] [Entire Act] State of Odisha - Subsection Section 68(3) in The Orissa Industrial Disputes Rules, 1959 (3)The trade union as well as the employer shall furnish a copy of the communication referred to under Sub-rules (1) and (2) to the Labour Commissioner.
