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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(1)(b) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(b)"Fair and equitable remuneration" means such amount as the State Government may from time to time, by notification, fix or where the amount has not been so fixed, twenty rupees a month where the labourer is not fed by the employer or ten rupee a month where the labourer is fed by the employer.