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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in Code on Social Security, 2020

(1)Any person aggrieved by an order passed by any authority in regard to the following matters may prefer an appeal to the Tribunal constituted by the Central Government, namely: -
(a)determination and assessment of dues under section 125 relating to Chapter III; and
(b)levy of damages under section 128 relating to Chapter III.