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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(1)If an application for registration is not complete in all respects, the registering officer shall require the principal employer to amend the application so as to make it complete in all respects by a date to be specified by the registering officer.