Section 7 in The Interest On Delayed Payments To Small Scale And Ancillary Industrial Undertakings Act, 1993
7. Appeal
.-No appeal against any decree, award or other order shall be entertained by any Court or other authority unless the appellant (not being a supplier) has deposited with it seventy-five per cent. of the amount in terms of the decree, award or, as the case may be, other order in the manner directed by such Court or, as the case may be, such authority.[7-A. Establishment of Industry Facilitation Council [ Inserted by Act 23 of 1998, Section 6 (w.e.f. 10.8.1998).].-The State Government may, by notification in the Official Gazette, establish one or more Industry Facilitation Councils at such places exercising such jurisdiction and for such areas, as may be specified in the notification.
