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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1)(ii) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(ii)The memorandum shall be accompanied by a certified copy of the order appealed from and treasury receipt of [rupees one hundred and fifty.] [Substituted vide O.G.E. No. 550 dated 2.4.2005.]