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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6) in The Industrial Employment (Standing Orders) Central Rules, 1946

(6)On the date fixed under sub-rule (3) for the hearing of the appeal, the appellate authority shall take such evidence as it may have called for or considers to be relevant.] [Inserted by G.S.R. 1166, dated 28.6.1963. ]