Section 32(2)(c) in The Workmen' S Compensation Act, 1923
(c) for prescribing the procedure to be followed by Commissioners in the disposal of cases under this Act and by the parties in such cases;
1. Ins. by Act 15 of 1933, s. 18. 2. In the application of the Act to Bengal, a new s. 31A has been ins. here by the Bengal Touts Act, 1942 (Ben. 5 of 1942 ), s. 12. 3. Subs. by the A. O. 1937, for" G. G. in C.". 4. For the Workmen' s Compensation Rules, 1924, see Gazette of India, 1924, Pt. I, p. 586.