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 423] [Section 82] [Entire Act] Union of India - Subsection Section 82(2) in The Employees' State Insurance Act, 1948 (2)An appeal shall lie to the High Court from an order of an Employees' Insurance Court if it involves a substantial question of law.
