Section 34(3)(ii) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3)(ii) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

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

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State of Uttar Pradesh - Subsection

Section 34(3)(ii) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975