Legal Document View

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
[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3)(b) in The Orissa Compulsory Labour Act, 1948

(b)If two or more persons are benefited from such maintenance or repair and there is a dispute as regards the amount payable by each of them under Clause (b) of Sub-section (2), the Collector shall apportion the amount amongst those persons.