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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(6)(ii) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006

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