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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1)(c) in The Orissa Industrial Disputes Rules, 1959

(c)an assessor of a Labour Court or Tribunal shall be entitled to draw the same rate of travelling allowance as is allowed to the Assessors of Law Court in the notification of the Government of Orissa in the Law Department No. 9380-Judl., dated the 27th November, 1953. For the journey performed by him in connection with his duties under the rules.]