Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in The U.P. Industrial Housing Rules, 1959

(1)Any person preferring an appeal to the State Government under Section 22 of the Act, shall address the appeal to the Secretary to Government in the Labour Department in the form of a memorandum in duplicate setting forth concisely the grounds of objection to the order appealed against and accompanied by a typed attested copy of such order.