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 36] [Entire Act] State of West Bengal - Subsection Section 36(i) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972 (i)Where an appeal has been dismissed under rule 53 the appellant ma apply to the Appellate Officer for the restoration of the appeal, and
