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State of Odisha - Section

Section 24A in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

24A. [ Head of the account. [Inserted vide SRO No. 642/18.6.1976.]

- The security money to be deposited under Rule 24 shall be paid in the local treasury under the head of account, "K Deposits and Advances (b) Deposits not bearing interest-843-Civil Deposits under various Central and State Acts - (a) Deposits under the Orissa Contract Labour (Regulation and Abolition) Rules, 1975" both in receipt and payment side.]