Section 209(2)(e) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

State of Odisha - Subsection

Section 209(2)(e) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(e)any other person, at the discretion of the authority or the enquiring officer, as the case may be, who may be interested in or be concerned with the cause of an accident or may have knowledge about such cause or is likely to give material evidence or produce a relevant document in connection with such accident or dangerous occurrence.

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State of Odisha - Subsection

Section 209(2)(e) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002