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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6)(c) in The Industrial Employment (Standing Orders) Central Rules, 1946

(c)The appellate authority, after giving an opportunity to the workman of being heard, shah pass such order as he thinks proper on appeal within fifteen days of its receipt and communicate the same to the workman in writing.]