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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(3)(e) in The West Bengal Security Act, 1950

(e)an appeal shall lie to the High Court against an award of the arbitrator except in cases where the amount of compensation awarded does not exceed five thousand rupees in lump or in the case of an amount payable periodically, two hundred and fifty rupees per mensem;