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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(ii) in The Orissa Industrial Disputes Rules, 1959

(ii)all such persons, as are not members of any trade union or association shall be described in such manner as the Board, Court, Labour Court, Tribunal or an Arbitrator, as the case may be, may determine.