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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

State of Odisha - Subsection

Section 10B(5) in The Orissa Industrial Disputes Rules, 1959

(5)The Labour Court or Tribunal shall fix a date for evidence within one month from the date of receipt of the statements, documents, list of witnesses, etc., which shall be ordinarily within sixty days from the date on which the dispute was referred for adjudication.