Section 25 in The Orissa Shops and Commercial Establishments Rules, 1958
25. [] [Rules 26 and 27 deleted vide O.G.E. No. 423 dated 23.3.2009 and Rule 28 renumbered as 25.] Annual Returns.
- [Every employer shall send to the Inspector the combined Annual return in Form 14 for the calendar year so as to reach him not later than the 31st March of the year next following year to which such return relates.] [Substituted vide O.G.E. No. 423 dated 23.3.2009]
