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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(8)(ii) in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(ii)An application under clause (i) shall unless the appellate officer extends the time for sufficient reasons be made within thirty days of the date of dismissal.