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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(1)(c) in The Orissa Industrial Disputes Rules, 1959

(c)where retrenchment is carried out under an agreement which specifies a date for the termination of service notice of retrenchment shall be sent so as to reach the State Government, Labour Commissioner, Local Conciliation Officer, Local Employment Exchange and Director of Employment, Orissa at least one month before such date ;