Section 23(5) in Maharashtra Jeevan Authority Act, 1976
(5)Notwithstanding anything contained in the Industrial Disputes Act, 1947, or in any other law for the time being in force, the transfer of services of any employee to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under sub-section (1) shall not entitle any such employee to any compensation under that Act or such other law and no such claim shall be entertained by any Court, tribunal or authority.
