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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(b) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(b)whether there is an order of the appropriate Government or an award or settlement for the abolition of contract labour in respect of particular type of work in the establishment in relation to which the applicant is a contractor;