Section 6(4) in The Technicians' Studio Private Limited Act, 1980
(4)Notwithstanding anything contained in the Industrial Disputes Act, 1947 or any other law for the time being in force, the alteration in the terms and conditions of employment of an employee on the transfer of his services from the Company to any other post shall not entitle him to any compensation under this Act or any other law for the time being in force and no claim for such compensation shall be entertained by any court, tribunal or other authority.
