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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(7) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

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