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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(a) in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

(a)[rupees two hundred] [Substituted vide Orissa Gazette Extraordinary No. 1152 dated 20.7.2005.], in the case of an appeal against an order refusing to grant or renew a licence in respect of any place or premises the maximum number of employees proposed to be employed whereon is one hundred or more;