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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(i) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(i)Where an appeal has been dismissed under Rule 34 the appellant may apply to the appellate officer for the re-admission of the appeal, and where it is proved that he was prevented any sufficient cause from appearing when the appeal was called on for hearing the appellate officer shall restore the appeal on its original number.