Section 7(3)(c) in The Orissa Compulsory Labour Act, 1948

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State of Odisha - Subsection

Section 7(3)(c) in The Orissa Compulsory Labour Act, 1948

(c)Every decision of the Collector under Clauses (a) and (b) shall be appealable-

(i)to the Revenue Commissioner, if passed by the Collector of the district;

(ii)to the Collector of the district if passed by a Deputy Collector or any officer exercising the powers of a Collector :