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 1] [Section 13] [Entire Act] Bombay Presidency - Subsection Section 13(b) in Bombay Labour Welfare Fund Act, 1953 (b)every such member shall have a right of appeal to the State Government against any order of reduction, dismissal or removed from service, fine or any other punishment:
