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Citedby 10 docs - [
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The Workmens Compensation Act, 1923
Jugal Kishore Bhadani vs Labour Commissioner And Ors. on 26 February, 1958
Mst. Abida Khatun vs General Manager, Diesel ... on 15 May, 1972
Madhya Pradesh State Road Trans. ... vs Praveer Kumar Bhatnagar And Anr. on 26 November, 1992
Rajiyabi Cosman Sayi And Anr. vs Mackinon Machinazie And Co. Pvt. ... on 10 April, 1969
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Section 26 in The Workmen' S Compensation Act, 1923
26. Costs.- All costs, incidental to any proceedings before a Commissioner, shall, subject to rules made under this Act, be in the discretion of the Commissioner.