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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(2)After admitting the appeal, the appellate authority shall give due notice to both the parties and after giving them a reasonable opportunity of being heard pass such orders as he may deem fit as required under sub-section (2) of section 37.