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[Cites 0, Cited by 0] [Section 209(1)] [Section 209] [Entire Act]

State of Odisha - Subsection

Section 209(1)(b) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(b)the enquiry may conducted by the authority referred to in sub-rule (i) of clause (b) of sub-rule (1) of Rule 208 himself or by an enquiry officer appointed by such authority;