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 56] [Entire Act] State of Odisha - Subsection Section 56(d) in The Orissa Industrial Disputes Rules, 1959 (d)A member of the Works Committee who fails to attend three consecutive meetings without assigning sufficient reasons, shall cease to be a member of the Committee.
