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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(9) in The Orissa Labour Welfare Fund Act, 1996

(9)The decision of the said authority if no appeal is filed, and the decision of the Court in appeal, where appeal, has been filed; shall be final and conclusive as to the right to receive payment, as to the liability of the Board to pay and also as to the amount, if any, so payable.