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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(1)Where the memorandum of appeal does not comply with the provisions of Sub-rule (2) of Rule 32 may be rejected or returned to appellant for the purpose of being amended within a time to be fixed by the appellate officer.