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 80] [Entire Act] State of Odisha - Subsection Section 80(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975 (2)A copy of the notice shall be sent to the Inspector and whenever any changes occur the same shall be communicated to him forthwith.
