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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(4) in The Orissa Industrial Disputes Rules, 1959

(4)A copy of the notice shall simultaneously be forwarded by the Secretary to the Government of Orissa in the Labour Department, the Labour Commissioner, Orissa and the local Conciliation Officer concerned.Part-VI Representation of parties