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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(4)(ii) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975

(ii)On receipt of the record, the appellate officer shall send a notice to the appellant to appear before him at such date and time as may be specified in the notice for the hearing of the appeal.