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[Cites 0, Cited by 0] [Section 82A(2)] [Section 82A] [Entire Act]

State of Odisha - Subsection

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

(ii)the employer concerned shall furnish to the State Government to whom the application for permission to close down has been made, such further information as the State Government consider necessary for arriving at a decision on the application and calls for from such employer.]