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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3)(ii) in The Orissa Minimum Wages Rules, 1954

(ii)in the case of an employers' Organisation or a registered trade union of workers, by being delivered or sent by registered post to the Secretary or other principal officer of the Organisation or union, as the case may be.