Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tripura - Subsection

Section 28(1) in Tripura Contract Labour (Regulation and Abolition) Rules 1978

(1)Where the memorandum of appeal does not comply with the provisions of sub-rule (2) of Rule 27 it may be rejected or returned to the appellant for the purpose of being amended within a time to be fixed by the Appellate Officer.