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The Managing Director vs B.Murugavel on 12 August, 2008

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[Section 3(1)(b)] [Section 3(1)] [Section 3] [Complete Act]
Central Government Act
Section 3(1)(b)(iii) in The Workmen' S Compensation Act, 1923
(iii) the wilful removal or disregard by the workman of any safety guard or other device which he knew to have been provided for the purpose of securing the safety of workmen. 5[ 5[