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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Goa - Subsection

Section 45(2) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(2)Save as provided in sub-section (1) any order dismissing either wholly or in part an application made under sub-section (1) of section 43 or a direction made under sub-section (2) or sub-section (3) of that section shall be final.