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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115(iii) in The U.P. Factories Rules, 1950

(iii)if the appellant does not state in the memorandum which of such bodies he desires should appoint the assessor be the body which the appellate authority considers as the best fitted to represent the industry concerned.