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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(1)The application referred to in Sub-Section (1) of Section 7 shall be made in triplicate in Form No. 1 to the registering officer of the area which the establishment sought to be registered is located.