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 0] [Section 7] [Entire Act] State of West Bengal - Subsection Section 7(5) in The Technicians' Studio Private Limited Act, 1980 (5)Any person aggrieved by the award of the Tribunal may appeal to the High Court within thirty days from the date of such award.
