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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(2)(b) in The Orissa Industrial Disputes Rules, 1959

(b)in the case of workmen, either by the President and Secretary of a trade union of workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.