Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 7L] [Entire Act] Union of India - Subsection Section 7L(4) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 (4)Any order made by a Tribunal finally disposing of an appeal shall not be questioned in any court of law.
