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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4)(b) in The Orissa Essential Services (Maintenance) Act, 1988

(b)a workman whose laying-off is illegal under Clause (a) shall be entitled to all the benefits under any law for the time being in force as if he had not been laid-off.