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 69] [Entire Act] State of Odisha - Subsection Section 69(3) in The Orissa Industrial Disputes Rules, 1959 (3)Where the Labour Court has determined the amount of the benefit under Sub-rule (2), the workman concerned may apply in Form T-3 for recovery of the money due to him.
