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 5] [Entire Act] State of Odisha - Subsection Section 5(4) in The Orissa Industrial Employment (Standing Orders) Rules, 1946 (4)Number of badlis or substitutes;[4-A Number of fixed term employment workmen.] [Inserted vide O.G.E. No. 891 dated 16.5.2007.]
