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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1)(c) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(c)wage period, total attendance/unit of work done (in respect of piece-rated migrant workman) total wage, earned, deductions, if any, made/net amount paid and signature of contractor or his duly authorised representative with date ; and