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

State of Odisha - Subsection

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

(i)[ an application for prior permission of intended closure of an undertaking under Sub-section (1) of Section 25-O shall be made in triplicate in Form V-1 by the employer to the State Government either personally or by registered post with acknowledgement due with copy to the Labour Commissioner, Orissa, Local Conciliation Officer, Deputy/Assistant Labour Commissioner of the concerned zone and representatives of the workmen. The date on which the application for prior permission to close down the undertaking is received by the State Government or where the application is sent by registered post, the date on which the same is delivered to the State Government shall be deemed to be the date on which the application is made for the purpose of Sub-section (1) and Sub-section (3) of Section 25-O];