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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(2)If the principal employer, on being required by the registering officer to amend his application for registration, omits or fails to do so by the date prescribed, the registering officer shall reject the application for registration.