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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(2)(ii) in The Orissa Industrial Disputes Rules, 1959

(ii)the employer concerned shall furnish to the State Government or the authority before whom the application for permission for retrenchment has been made under Sub-section (1) of Section 25-N such further information as it considers necessary for arriving at a decision on the application and to communicate its permission or refusal to grant permission within the period specified in Subsection (4) of Section 25-N;