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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(13) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(13)The judgement of the Appellate Officer under Sub-rule (12) shall state the points for determination, decisions thereon and the reasons for the decisions.