Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 206] [Entire Act] State of Odisha - Subsection Section 206(5) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002 (5)The decisions and recommendations of the safety committee shall be compiled with by the employer within reasonable time.
