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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(5) in The Orissa Industrial Disputes Rules, 1959

(5)When a dispute arises between an employer and any registered trade union whether a particular workman should be recognised as "protected workman" or not the dispute shall be referred to the Conciliation Officer concerned, whose decision thereon shall be final and binding.