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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(2)If any of the facility mentioned in Sub-rule (1) is not provided by the contractor within the period prescribed, the same shall be provided by the principal employer within thirty days of the expiry of the period laid down in the said Sub-rule.