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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(11) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(11)An application under Sub-rule (10) shall, unless the Appellate Officer extend the time for sufficient reason, be made within thirty days of the date of dismissal.