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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5) in The Orissa Compulsory Labour Rules, 1948

(5)He shall maintain regular accounts of persons engaged by him, work done and payments made as their remuneration. Where necessary he may be permitted to appoint a clerk to assist him in maintaining regular accounts.