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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(b) in The Khadi and Village Industries Commission Rules, 2006

(b)the authority by which such notice was issued, where the decision of the Tribunal is in respect of denial of liability referred to in a notice under sub-rule (4) of rule 29, for disposal of the proceedings concerned in accordance with such decision.