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 41B] [Entire Act] State of Odisha - Subsection Section 41B(c) in The Orissa Industrial Disputes Rules, 1959 (c)where any reference has been made by the employer under Sub-rule (2) or (3) of Rule 41-A, the election shall be held on receipt on the decision of the Assistant Labour Commissioner.]
