Section 82(2)(iii) in The Orissa Industrial Disputes Rules, 1959

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State of Odisha - Subsection

Section 82(2)(iii) in The Orissa Industrial Disputes Rules, 1959

(iii)the State Government or as the case may be, the authority specified by the State Government under Sub-section (1) of Section 25-N, after making such enquiry as it thinks fit in accordance with the provisions of Sub-section (3) of Section 25-N, shall issue an order either granting or refusing to grant permission for retrenchment for the reasons to be recorded in the said order to the employer and the workmen concerned by registered post with acknowledgement due in Form S-2 with copy to Secretary to Government, Labour and Employment Department, Bhubaneswar, Deputy/Assistant Labour Commissioner of the concerned zone, Local Conciliation Officer and Director of Employment, Orissa, Bhubaneswar.]

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State of Odisha - Subsection

Section 82(2)(iii) in The Orissa Industrial Disputes Rules, 1959