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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(3) in The Orissa Industrial Disputes Rules, 1959

(3)The person verifying shall specify, by references to the numbered paragraphs of the complaints, what he verifies of his own knowledge and what he verifies upon information received and believed to be true.