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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5) in The Orissa Labour Welfare Fund Act, 1996

(5)Where any question arises whether the notice referred to in Subsection (3) was given publicity as required by Sub-section (4), a certificate to that effect given by the Board shall be conclusive proof of such publication.