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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4)(c) in The Orissa Labour Welfare Fund Act, 1996

(c)by publishing in any two newspapers having wide circulation and in the language commonly understood, in the area in which the establishment in which the unpaid accumulations, were earned, is situated or in such other manner as may be prescribed, regard being had to the amount of the claim, and shall invite claims by employees for any payment due to them.