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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(3) in Kerala Recognition of Trade Unions Rules, 2011

(3)The Appeal memorandum shall set forth concisely under distinct heads with the grounds of appeal. It shall be accompanied by the original order or a certified copy of the order appealed against and a Treasury chalan showing that the prescribed fee as specified in sub-rule (4) has been paid in the Head of account maintained for the purpose.