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[Cites 0, Cited by 5] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(7) in The Kerala Headload Workers Act, 1978

(7)On receipt of an appeal under subsection (6), the appellate authority shall make such inquiries as it deems fit and after giving the parties an opportunity of being heard decide the appeal within a period of two week from the date of receipt of the appeal.