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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(h) in The Contract Labour (Regulation and Abolition) Act, 1970

(h)the form and manner in which appeals may be filed under section 15 and the procedure to be followed by appellate officers in disposing of the appeals;