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 56] [Entire Act] State of Odisha - Subsection Section 56(a) in The Orissa Industrial Disputes Rules, 1959 (a)The employer shall, after giving not less than three days' notice, convene the first meeting of the Works Committee for selection of the office-bearers under Sub-rule (a) of Rule 52.
