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[Cites 0, Cited by 0] [Section 273] [Entire Act]

NCT Delhi - Subsection

Section 273(4) in The Delhi Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2002

(4)The applicant may file an appeal before the Board against the decision taken under sub-rule (3) within sixty days from the date of the receipt of the order:Provided that the Board may for sufficient reason in writing condone the delay upto one year in filing the appeal.