Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(6)(i) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(i)When the appeal has been admitted, the appellate officer shall send a notice to the Registering Officer or the Licensing officer, as the case may be, from whose order the appeal has been preferred. The registering officer or, as the case may be, the licensing officer shall thereupon send the record of the case to the appellate officer.