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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(3) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(3)The decision of the appellate authority shall be final and binding on both the parties, not be liable to be questioned in any Court of Law, and be given effect to within such time as may be specified in the order of the appellate authority.