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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(e) in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979

(e)the circumstances under which licences may be varied or amended under section 10; (f) the form and the manner in which appeals may be filed under section 11 and the procedure to be followed by appellate officers in disposing of the appeals;