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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(d) in The Orissa Industrial Disputes Rules, 1959

(d)The dates so fixed shall be notified at least seven days in advance to the workmen. Such notice shall be affixed on the notice board or given adequate publicity in such manner as it is deemed suitable amongst the workmen. The notice shall specify the number of seats to be elected by the groups, sections, shops or departments.