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[Cites 0, Cited by 0] [Section 29(6)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(6)(ii) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(ii)On receipt of the record, the appellate officer shall send a notice to the appellant to appear before him at such date and time as may be specified in the notice for the hearing of the appeal.