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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(b) in The Orissa Industrial Disputes Rules, 1959

(b)[ The Chairman shall be nominated by the employer from amongst the employer's representatives on the Committee and he shall as far as possible, be the head of the establishment.] [Substituted vide Notification No. 14393/29.12.1964 Orissa Gazette Part-III/1965.]