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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(6)(i) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002

(i)When the appeal has been admitted, under sub-rule (5) the appellate officer Shall send the notice of the appeal to the registering officer against whose order the appeal has been preferred and the registering officer shall thereupon send the record of the case to the appellate officer.