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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(8)(ii) in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981

(ii)An application under clause (i) shall, unless the appellate officer extend the time for sufficient reason, be made within thirty days of the date of dismissal.