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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Compulsory Labour Act, 1948

(3)If in consequence of the removal, seizure or cutting down of any such materials, damage is sustained by any person, compensation shall be paid and it shall be payable and recoverable in the manner provided in Section 7 and at such rates as may be approved by the Public Works Department.