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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(4) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980

(4)Where the memorandum of appeal does not comply with the provisions of Sub-rule (2) it may be rejected or returned to the appellant for the Purpose of being amended within the time to be fixed by the Appellate Order.