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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(c) in The Orissa Industrial Disputes Rules, 1959

(c)For holding the election, the Returning Officer shall also fix a date which shall not be earlier than three days and later than [fifteen] [Substituted vide Notification No. 14393/29.12.1964-Orissa Gazette Part-III/1965.] days after the closing date for receiving nominations.