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[Cites 0, Cited by 0] [Section 61A(2)] [Section 61A] [Entire Act]

State of Odisha - Subsection

Section 61A(2)(d) in The Orissa Factories Rules, 1950

(d)In the case of dismissal or discharge, a Safety Officer shall have a right to appeal to the State Government, whose decision thereon shall be final.