Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 16 in The Orissa Industrial Disputes Rules, 1959

16. Evidence.

- A Board, Court, Labour Court, Tribunal or Arbitrator may accept, admit or call for evidence at any stage of the proceedings before it/him and in such a manner as it/he may think fit.