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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969

(1)The appellate authority for purpose of sub-section (2) of Section 31 shall be Assistant/Deputy/Joint Labour Commissioner of the area or any other authority so notified by the State Government].