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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(4)(ii) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(ii)On receipt of the record, the Appellate Officer shall sent a notice to the appellant to appear before him at such date and time as may be specified in the notice for the hearing of the appeal.