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 7] [Entire Act]

State of Karnataka - Subsection

Section 7(5) in Karnataka Toddy Workers' Welfare Fund Act, 1981

(5)Any person aggrieved by an order under sub-section (1) may prefer an appeal to the State Government or any other authority as may be specified by the State Government within sixty days from the date of the receipt of the order and the decision of the State Government or of such authority on such appeal shall be final.