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[Cites 0, Cited by 0] [Section 81F(2)] [Section 81F] [Entire Act]

State of Kerala - Subsection

Section 81F(2)(iii) in Kerala Factories Rules, 1957

(iii)The Chief Inspector of Factories, shall, after giving both the parties a reasonable, opportunity of being heard, by an order for reasons to be recorded in writing, dispose of the appeal as early as possible. While disposing the appeal, the Chief Inspector of Factories, may confirm, modify or set aside the order appealed against.