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

Union of India - Subsection

Section 18(9)(iii) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980

(iii)The order shall be communicated to the appellant and a copy thereof shall be sent to the registering officer or the licensing officer, as the case may be, from whose order the appeal has been preferred.