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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(b) in The Orissa Labour Welfare Fund Act, 1996

(b)all fines including the amount realised under Standing Order issued under the Orissa Industrial Employment (Standing Order) Rules, 1946 from the employees by the employers, notwithstanding anything contained in any agreement between the employer and the employee;