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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(4)Any person aggrieved by an order under sub section (3) may prefer are appeal before the District Labor Officer of the concerned district and it staff be disposed of by him within a period of sixty days form the date of its receipt.