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[Cites 0, Cited by 0] [Section 67O] [Entire Act]

State of Punjab - Subsection

Section 67O(2) in The Punjab Factory Rules, 1952

(2)An occupier aggrieved by the order of the Chief Inspector of Factories may prefer an appeal before the State Government within a period of thirty days. The State Government shall give an opportunity to the occupier of being heard and pass an order. The order of the State Government shall be final.