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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(1)(a) in The Orissa Industrial Disputes Rules, 1959

(a)where notice is given to the workman notice of retrenchment shall be sent within three days from the date on which notice is given to the workman;