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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(b) in The Orissa Industrial Disputes Rules, 1959

(b)in case of workmen, if a substantial majority of such workmen are members of a trade union by the President and Secretary of the trade union and if a substantial majority of such workmen are not members of a trade union by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.