Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] State of Odisha - Subsection Section 97(2) in The Orissa Factories Rules, 1950 (2)Reports as mentioned in Sub-rule (1) shall also be sent to-(a)the District Magistrate or the Sub-divisional Officer;(b)the Officer-in-charge of the nearest Police-station; and(c)the relatives of the injured or deceased person.
