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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(7) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(7)If a claim for payment is refused, the employee or his heirs, legal representatives or assigns, as the case may be, may within sixty days from the date of receipt of the order of the Authority prefer an appeal to the District Court.