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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(i) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(i)Every appeal under Section 11 shall be preferred in the form of a memorandum signed by the appellant or his authorised agent and presented to the appellate officer in person or sent to him by registered post.