Section 110(3)(c) in The M.P. Factories Rules, 1962

[Cites 0, Cited by 0] [Section 110(3)] [Section 110] [Entire Act]

State of Madhya Pradesh - Subsection

Section 110(3)(c) in The M.P. Factories Rules, 1962

(c)if the appellant is not a member of any of the aforesaid bodies or if he does not state in the memorandum which of such bodies he desires should appoint the assessor, be the body which the appellate authority as the best fitted to represent the industry concerned-

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State of Madhya Pradesh - Subsection

Section 110(3)(c) in The M.P. Factories Rules, 1962