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Citedby 34 docs - [View All]
Shri 108 Swami Ganesh Dass Ji ... vs Chief Settlement Commissioner ... on 22 March, 1977
The Workmens Compensation Act, 1923
Executive Engineer, Unjani ... vs Tukaram Pandurang Dodhe on 20 February, 1991
Gani vs Dhapuri And Ors. on 29 January, 1957
H.K. Choudhury, Regional ... vs Shri Issardas Kundanmal Motiani ... on 15 February, 1965

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Central Government Act
Section 7 in The Workmen' S Compensation Act, 1923
7. Commutation of half- monthly payments.- Any right to receive half- monthly payments may, by agreement between the parties or, if the parties cannot agree and the payments have been continued for not less than six months, on the application of either party to the Commissioner be redeemed by the
1. The original cl. (b) relettered (c) by Act 15 of 1933, s. 5. 2. Subs. by Act 8 of 1959, s. 6, for" in other cases" (w. e. f. 1- 6- 1959 ). 3. The proviso rep. by Act 15 of 1933, s. 5. 4. Subs. by Act 5 of 1929, s. 3 for" this section". 5. Subs. by Act 9 of 1938, s. 4, for" sub- section". 6. Sub- section (2) ins. by Act 5 of 1929, s. 3, rep. by Act 15 of 1933, s. 5.
payment of a lump sum of such amount as may be agreed to by the parties or determined by the Commissioner, as the case may be.