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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(9) in The Bombay Labour Welfare Fund Act, 1953

(9)An appeal shall lie in the City of Ahmedabad to the Court of Small Causes and elsewhere to the District Court against a decision under sub-section (7) rejecting any claim or part thereof, if made within a period of sixty days from the date of such decision.