Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(b) in The Orissa Compulsory Labour Act, 1948 (b)that a breach has occurred and that such breach can, in his opinion, be repaired and inundation caused by it can be stooped by immediate employment of a large number of persons;
