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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(4) in The Orissa Industrial Disputes Rules, 1959

(4)Where a settlement is arrived at in the course of conciliation proceedings, the Conciliation Officer shall send a report of the same to the State Government together with a copy of the memorandum of settlement signed by the parties to the dispute.