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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(5) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(5)Every application referred to in Sub-rule (1) shall also be accompanied by a treasury receipt showing :
(i)the deposit of the security at the rate specified in Rule 24; and
(ii)the payment of the fees at the rate specified in Rule 26.