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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of West Bengal - Subsection

Section 34(4)(ii) in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972

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