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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

(1)Every appeal under sub-section (1) of Section 9 of the Act shall be preferred in the form of a memorandum signed by the aggrieved person and presented to the Appellate Officer in person or sent to him by registered post.