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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(1)(i) in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972

(i)Every appeal under sub-section (1) of Section 15 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.