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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009

(1)if the appellant is present when the appeal is called on for the hearing, the Appellate Officer shall proceed to hear the appellant or his authorized advocate and pass an order on the appeal, either confirming, reversing or varying the order appealed against.