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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(6)(i) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006

(i)When the appeal has been admitted under sub-rule (5), the appellate officer shall send the notice of the appeal to the registering officer against whose order the appeal has been preferred and the registering officer shall thereupon send the record of the case of the appellate officer.