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Citedby 3 docs
Ms United India Insurance Company vs Dhanam on 16 March, 2006
Works Manager, Carriage And Wagon ... vs Mahabir on 6 April, 1953
Janga Jagga Reddy And Anr. vs Janga Radhamma on 26 June, 1987

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[Section 3] [Complete Act]
Central Government Act
Section 3(4) in The Workmen' S Compensation Act, 1923
(4) Save as provided by 2[ sub- sections (2), (2A)] and (3), no compensation shall be payable to a workman in respect of any disease unless the disease is 3[ directly attributable to a specific injury by accident arising out of and in the course of his employment.