Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(h) in The Building And Other Construction Workers' Welfare Cess Rules, 1998 (h)"Appellate Authority "means an officer, senior in rank to the Assessing Officer, appointed by the State Government for the purposes of section 11 of the Act.
