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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(6)(i) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(i)When the appeal has been admitted, the appellate officer shall send a notice to the Registering Officer or the licensing officer, as the case may be, from whose order the appeal has been preferred. The Registering Officer or as the case may be, the Licensing Officer shall thereupon send the record of the case to the appellate officer.