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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009

(1)Every appeal under sub-section (I) of Section 9 of the Act shall be preferred in the form of a memorandum signed by the aggrieved person or his authorised advocate and presented to the appellate officer in person or sent to him by registered post.