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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(2) in The Orissa Labour Welfare Fund Act, 1996 (2)The officers and employees so deputed to the Board may permanently be absorbed in the services of the Board provided they give consent to that effect in writing.
