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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(2) in The Orissa Industrial Disputes Rules, 1959

(2)Where the number of workmen affected by a notice of change exceeds one hundred and the majority of such workers are members to any trade union or association the service of notice by registered post on the Secretary or where there is no Secretary, on the Principal Officer of the trade union or association shall be deemed to be service on such workmen.