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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(2)
(i)The latrines and urinals shall be adequately lighted and shall be maintained in the clean and sanitary condition at all times.
(ii)Latrines and urinals other than those connected with a flush sewage system shall comply the requirements of the public health authorities.