Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Punjab - Subsection Section 34(2) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973 (2)Where the Appellate Officer rejects the memorandum under subrule (1) he shall record the reason for such rejection, and communicate the order to the appellant.
