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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Payment of Wages Rules, 1936

(2)At the beginning of the Combined Register of Fines deduction for damage or loss and advances there shall be entered serially numbered and the approved purpose or purposes on which the fines realized are to be extended.