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[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(6)(ii) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

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