Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(3) in The M.P. Shops and Establishments Rules, 1959

(3)On receiving the appeal, the Appellate Authority shall give a notice in Form K-l to the non-appellant (employer) and in Form K-2 to the appellant (employee) concerned by registered post acknowledgment due.