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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Compulsory Labour Act, 1948

(1)The expenditure in connection with the payment of the remuneration under Section 6 shall, in the first instance, be met from the State revenues and such payment shall be made from the Government treasury.