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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(2)(i) in The Orissa Industrial Disputes Rules, 1959

(i)application under Sub-section (1) of Section 25-N for retrenchment shall be made by the employer in Form S-1 and be filed before the State Government or such authority as may be specified by the State Government, in triplicate and copy of the same shall also be served simultaneously on the workmen concerned either personally or by registered post with acknowledgement due with copy to the Labour Commissioner, Orissa and the Local Conciliation Officer. The date on which the application is filed before the State Government or the authority shall be deemed to be the date on which the application is made for the purpose of Subsection (4);