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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(6)(ii) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

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