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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(2)The procedure to be followed by the appellate authority when hearing appeals against lay-off preferred to it shall be summary. It shall record briefly the evidence adduced and then pass orders giving its reasons therefor.