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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(2)Every principal employer of a registered establishment shall send annually a return in Form XXI (in duplicate) so as to reach the registering officer concerned not later than the 15th February, following the end of the year to which it relates.