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 1] [Entire Act]

NCT Delhi - Section

Section 48 in The Delhi Water Board Act, 1998

48. Ban on compensation claim due to transfer of service to the Board.

-Notwithstanding anything contained in the Industrial Disputes Act, 1947 or any other law for the time being in force, the transfer of the services of any person to the Board under this Act shall not entitle such person to any compensation under any law and no such claims shall be entertained by any court, Tribunal or other authority.