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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Chattisgarh - Subsection

Section 273(2) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(2)A memorandum of appeal shall be accompanied by a certified copy of the order appealed against and a fee of Rs. Twenty Five payable to the Board in cash or an account payee Demand Draft.