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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(6) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(6)If there is any dispute or disagreement regarding suitability or adequacy of provision of any of the amenities referred to in Sub-rules (1) to (4), the same shall be decided by the Labour Commissioner of the State whose decision shall be final.