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 60 in The Orissa Industrial Disputes Rules, 1959 60. Limitations. - The Works Committee shall not have any power to come to an agreement inconsistent with an order based on an award which is in force.
