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 27] [Entire Act] State of Odisha - Subsection Section 27(5) in The Orissa Industrial Disputes Rules, 1959 (5)[ The Presiding officer, Industrial Tribunal/Labour Court shall receive the fees and supply the copies.] [Inserted vide Notification No. 20382/17.11.1986.]
