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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(2)If the amenity referred to in Sub-rule (2) is not provided by the contractor within the period prescribed the principal employer shall provide the same within a period of fifteen days of the expiry of the period laid down in the said sub-rule.