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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(e) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(e)Four persons, one representing the employees, in public sector undertaking and three contractors to whom the Act applies, to be appointed by the State Government after consultation with such organisations, if any, of employees representing the respective interest as may be recognised by the State Government.