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State of Odisha - Section

Section 38 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

38. Copies.

- Copy of the order of the revising officer, licensing officer or the appellate officer may be obtained on payment of fees of rupees [rupees twenty] [Substituted vide O.G.E. No. 550 dated 2.4.2005.] for each order on application specifying the date and other particulars of the order, made to the officer concerned.Chapter-V Welfare and health of contract labour