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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(2) in The Orissa Motor Transport Workers' Rules, 1966

(2)Notices given under Sub-rule (1) may by cancelled by a notice delivered at the office of the Inspector and a notice displayed at the premises of the undertaking not later than the day before the said day or the substituted day o be cancelled, whichever is earlier.