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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(2)The fees for preferring appeals under section 5 shall be fifteen rupees. In case the applicant succeeds, in his appeal, the fees tendered by him shall be returned to him within one month from date of the decision of the appellate authority.