Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 61 in The Orissa Industrial Disputes Rules, 1959 61. Decision pending on parties. - Decisions shall be arrived at only by agreement between the representatives of the workmen and the employer and these shall be binding on both the parties.
