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

State of Kerala - Subsection

Section 35(5) in Kerala Recognition of Trade Unions Rules, 2011

(5)The procedure to be followed by the Appellate Authority when hearing appeals under sub-section (I) of section 7 shall be summary. he shall record briefly the evidence adduced before him and then pass orders giving his reasons thereof within thirty days from the date of receipt of the appeal. It shall be final and binding on both the parties.