Section 4(2) in The Dock Workers (Regulation Of Employment) (Inapplicability To Major Ports) Act, 1997
(2)Notwithstanding anything contained in the Industrial Disputes Act, 1947 (14 of 1947), or in any other law for the time being in force, the transfer of the services of any employee under this section to the Board shall not entitle such employee to any compensation under that Act or any other law, and no such claim shall be entertained by any Court, tribunal or other authority.
