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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(8)(ii) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(ii)An application under clause (i) shall, unless the appellate officer extend the time for sufficient reason, be made within thirty days of the date of dismissal.