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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(4)(i) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(i)When the appeal has been admitted, the Appellate Officer shall send the notice of the appeal to the Registering Officer or the Licensing Officer, as the case may be, from whose order the appeal has been preferred and the Registering Officer of the Licensing Officer shall send the record of the case to the Appellate Officer.