Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(ii) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975 (ii)The judgement of the appellate officer shall state the points for determination of the decisions thereon and the reasons for the decisions.
