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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(b) in The Orissa Industrial Disputes Rules, 1959

(b)For the purpose of Sub-rule (a), a nomination paper shall not be held to be valid if (i) the candidate nominated is ineligible for membership under Rule 42, or (ii) the requirements of Rule 45 have not been complied with.