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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(5) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(5)Where the application for amendment is refused, the Licensing Officer shall record the reasons for such refusal and communicate the same to the applicant.