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State of Odisha - Section

Section 26C in The Orissa Minimum Wages Rules, 1954

26C. [ [Inserted vide Orissa Gazette Extraordinary No. 691/9.5.1991-Notification. S.R.O. No. 237/85/2.5.1985.]

Notwithstanding anything contained in these rules, the State Government may permit use of any alternative suitable form in lieu of any of the forms prescribed under these rules, where a combined (alternative) form is sought to be used by the employer to avoid duplication of work for compliance with the provisions of any other Act or the rules framed thereunder.]Chapter-V Claims under the Act