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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Compulsory Labour Rules, 1948

(2)He shall cause notices of requisitions to be affixed on a conspicuous place of the village from which requisition is made in addition to the publication of the said notices by beat of drum in the said village.