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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(3)Where the memorandum of appeal does not comply with the provisions of sub-rule (1), it may be rejected or returned to the appellant for the purpose of rectification within a time to be fixed by the appellate authority.