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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(b) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975 (b)"Appellate Officer" means the Appellate Officer nominated by the State Government under sub-section (1) of Section 15 of the Act;
