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State of Odisha - Section

Section 28 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

28. Payment of wages.

- The wages of every migrant workman in an establishment by a contractor where less than one thousand workmen are employed shall be paid before the expiry of the seventh day and other cases before the expiry of tenth day of every month.