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State of Odisha - Section

Section 64 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

64.

The wages of every person employed as contract labour on wage period of one week or a fortnight shall be paid within three days from the end of the wage period and in all other cases the wages shall be paid before expiry of the seventh day in case of establishments where less than one thousand such persons are employed and before the tenth day in establishments where one thousand or more persons are employed, as the case may be.