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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(b) in The Orissa Industrial Disputes Rules, 1959

(b)The term of two years referred to in Sub-rule (a) shall be held to include any period which may elapse between the expiry of the said two years and the date on which the names of the representatives of workmen are published in the Orissa Gazette after next election.