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[Cites 0, Cited by 0] [Section 103(3)] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(3)(c) in Rajasthan Factories Rules, 1951

(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 considers as the best fitted to represent the industry concerned.