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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Labour Welfare Fund Act, 1996

(1)Every employee shall contribute such sum, exceeding ten rupees, for every year and every employer shall, in respect of each employee, contribute such sum, exceeding twenty rupees, for every year to the Fund, as may be prescribed.