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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in The Karnataka Daily Wage Employees Welfare Act, 2012

(1)Any person aggrieved by the order of any officer or Authority may appeal to the,-
(i)Government in case of daily wage employee in the Government establishment; or
(ii)head of the establishment in case of daily wage employee in the establishment other than Government establishment.