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[Cites 0, Cited by 0] [Section 18(9)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(9)(ii) in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(ii)The order of the appellate officer shall state the points for determination, decisions thereon and the reasons for the decisions.