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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(b) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983 (b)"Appellate Officer" means an Appellate Officer nominated by the State Government under Section 11 and notified in the Gazette,
