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State of Odisha - Section

Section 8 in The Orissa Industrial Establishments (National and Festival) Holidays Act, 1969

8. Penalties.

- Any employer who contravenes any of the provisions of Section 3 or Section 5 shall, on conviction, be punishable with fine, which for the first offence may extend to twenty-five rupees and for a second and subsequent offence may extend to two hundred and fifty rupees.