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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(4)(i) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(i)When the appeal has been admitted the Appellate Officer shall send the notice of the appeal to the Registering Officer or the Licensing Officer as the case may be, on whose order the appeal has been preferred and the Registering Officer or the Licensing Officer shall send the record of the case to the Appellate Officer within a period of one month.