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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2)(i) in The Orissa Minimum Wages Rules, 1954

(i)fines in respect of such acts and omissions on the part of the employees may be specified by the State Government by general or special order in this behalf;