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 44(2)] [Section 44] [Entire Act] Union of India - Subsection Section 44(2)(n) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (n)the authority to which and the time within which an appeal may be filed by a dismissed, discharged or retrenched employee;