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

State of Bihar - Subsection

Section 31(1) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005

(1)If the appellant is present when the appeal is called on for the hearing the appellate officer shall proceed to hear the appellant or his authorised advocate and pass an order on the appeal either confirming, reversing or varying the order appealed against.