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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Odisha - Subsection

Section 10A(4) in The Orissa Industrial Disputes Rules, 1959

(4)Where an employer or a party representing workmen applies to the State Government for reference of an industrial dispute to a Labour Court or Tribunal, such application shall be accompanied by a statement of the demands or points in dispute, with as many spare copies thereof as there are opposite parties.