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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(1) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(1)The State Government may, by notification, appoint a Chief Inspector who shall be the chief executive authority for the purpose of carrying out the provisions of the Act.