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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(8)(ii) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(ii)An application under Clause (i) shall, unless the Appellate Officer extends the time for sufficient reasons, be made within thirty days of the date of dismissal.