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[Cites 0, Cited by 22] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(5) in Kerala Toddy Workers' Welfare Fund Act, 1969

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