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] [Entire Act] State of Odisha - Section Section 7 in The Orissa Minimum Wages Rules, 1954 7. Eligibility for re-nomination of the members of the Committee and the Board. - An outgoing member shall be eligible for re-nomination for the membership of the Committee or the Board, of which he was a member.
