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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(10) in The Industrial Disputes (West Bengal Second Amendment) Act, 1980

(10)the award, other determination or decision pronounced under clause (1) shall, subject to the provisions of this section, be final and shall not be called in question by any Court in any manner whatsoever.".