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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in The Industrial Employment (Standing Orders) Punjab Rules, 1978

(2)The appellate authority shall, after giving the appellant an opportunity of being heard, confirm the standing order or its amendments or modifications certified by the Certifying Officer, unless it comes to the conclusion that the decision of the Certifying Officer is contrary to law or otherwise erroneous.