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

State of Odisha - Subsection

Section 3(d) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(d)Four persons, one representing the employees in public sector and three representing the employees in private sector/contractors to whom the Act applies, to be appointed by the State Government after consultation with such organisations, if any, of the employees and the contractors as may be recognised by the State Government;