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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(c) in The Orissa Industrial Disputes Rules, 1959

(c)No deduction from the wages of the workers' representatives and average earnings in the case of workmen who are piece-workers shall be made for the time spent by them during working hours in attending meetings of the Works Committee.