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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(6)(ii) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983

(ii)On receipt of the record, the Appellate Officer shall send a notice to the appellant to appear before him on such date and time as may be specified in the notice for the hearing of the appeal.