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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(c) in The Orissa Industrial Disputes Rules, 1959

(c)Copies of the proceedings of the meetings referred to in Clauses (a) and (b) shall be sent by the Joint Secretaries to the Labour Commissioner and by the Chairman of the Committee, to the Board of Directors or the management for implementation of the unanimous decision of the Committee.