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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(8) in The Maharashtra Labour Welfare Fund Act, 1953

(8)The decision of the Authority, subject to appeal aforesaid, and the decision in appeal of the Court of Small Causes, or as the case may be, the District Court, shalt be final and conclusive as to the right to receive payment, the liability of the Board to pay and also as to the amount, if any.