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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(3) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

(3)The decision of the appellate authority shall be final and binding on both parties, and shall not be liable to be questioned in any Court of Law and be given effect to within such time as may be specified in the order of the appellate authority.