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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(1)All amounts of money payable on account of registration, appeal, supply of copies or duplicate certificate of registration shall be paid through a crossed demand draft in favour of the registering officer and appellate officer, as the case may be, and made payable at this branch of the bank specified by the State Government from time to time at the headquarters of the concerned registering officer or appellate officer.