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

State of Madhya Pradesh - Subsection

Section 8(8) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(8)The decision of the Authority, subject to appeal aforesaid and the decision in appeal of the Industrial Court, shall be final and conclusive as to the right to receive payment, the liability of the Board to pay and also as to the amount, if any.