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State of Odisha - Section

Section 91 in The Orissa Factories Rules, 1950

91. Notice to Inspector of involuntary unemployment.

- The Manager shall give, as soon as possible, a notice to the Inspector of every case of involuntary unemployment of workers, giving numbers of unemployed and the reason for their unemployment. Entries to this effect shall be made in that Leave with Wages Register and the Leave Book in respect of each worker concerned.