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Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 7. Appeal No appeal against any decree, award or other order shall be entertained by any Court or other Authority unless the appellant (not being a supplier) has deposited with it seventy-five per cent of the amount in terms of the decree, award or, as the case may be, other order in the manner directed by such Court, or, as the case may be, such authority.    |
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