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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(d) in The Orissa Industrial Disputes Rules, 1959

(d)[ Of the two Joint Secretaries one shall be elected by the employer's representatives in the Committee and the other by the workmen's representatives from amongst themselves.] [Re-lettered vide Notification No. 14393/29.12.1964 Orissa Gazette Part-III/1965.]