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[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(6)(ii) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981

(ii)On receipt of the record the appellate officer shall send a notice to the applicant to appear before him on such date and time as may be specified in the notice for the hearing of the appeal.