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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1)(b) in The Orissa Industrial Disputes Rules, 1959

(b)in any other case the rate shall be as admissible to an employee of the State Government belonging to the first grade; provided that the daily allowance shall be Rs. 10 (Rupees Ten);