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State of Bihar - Section

Section 22 in Bihar Shatabdi Unorganized Sector Workers and Artisans Social Security Scheme 2011

22. Appeal.

- A person aggrieved by any order of the District Magistrate or the Society, as the case may be, shall make an appeal before the Labour Commissioner, Bihar whose decision shall be final and binding. The Labour Commissioner shall dispose of all such appeals within 30 days of its filing.