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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(1)
(a)be made in writing within a period of thirty days from the date of receipt of the order sought to be appealed against; and
(b)be accompanied by a treasury receipt showing that the appropriate fee in respect of the appeal as specified in sub-rule (2) has been paid;