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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(4)(ii) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(ii)On receipt of the record the Appellate Officer shall send notice to the appellant to appear before him at such date and time as may be specified in the notice for the hearing of the appeal.