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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(9) in The Indian Electricity (West Bengal Amendment) Act, 1980

(9)The determination of the amount due to the employee under sub-section (6) or (7) with modification, if any, under sub-section (8) shall be final and conclusive and shall not be called in question in any court or tribunal or any other authority.