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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(2)[The security deposit so forfeited, shall be credited under the head of account - "087-Labour and Employment-(c) fees under Orissa Contract Labour (Regulation and Abolition) Rules"] [Substituted vide SRO No. 642/76/18.6.1976.].