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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2)(b) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(b)in other cases, the wage rates, holidays, hours of work and, conditions of service of the migrant workmen recruited or employed by the contractor shall be such as prescribed in these rules;
(viii)every migrant workman shall be entitled to allowances, benefits, facilities, etc., as prescribed in these rules;
(ix)no female migrant workman shall be employed by any contractor before 6 a. m. or after 7 p. m. :