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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(1) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(1)Every appeal under subsection (1) of Section 9 of the Act shall be preferred in the form of a memorandum signed by the aggrieved person or his authorised advocate and presented to the appellate officer in person or sent to him by registered post.