Section 20(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

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Union of India - Subsection

Section 20(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003

(ii)where the person who made the order appealed against becomes, by virtue of his subsequent appointment or otherwise, the Appellate Authority in respect of such order, an appeal against such order shall lie to the authority to which such person is immediately subordinate.

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Union of India - Subsection

Section 20(2)(ii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003