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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(2)(a) in The Orissa Industrial Disputes Rules, 1959

(a)in the case of an employer, by the employer himself or by his authorised agents, or when the employer is an incorporated company or other body corporate, by the agent, manager, secretary or other principal officer of the Corporation;