Section 18(9)(ii) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

[Cites 0, Cited by 0] [Section 18(9)] [Section 18] [Entire Act]

(ii)The judgement of the appellate officer shall state the points for determination, decision thereon and the reasons for the decision.

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