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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(8)(ii) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980

(ii)An application under clause (i) shall unless the Appellate Officer extends the times for sufficient reason, be made within thirty days from the date of dismissal.