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Citedby 13 docs - [
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Ashokbhai vs Jayshree on 23 September, 2008
Kumar Polydot Mills Limited vs The Deputy Chief Inspector Of ... on 12 April, 2010
The Management Of Tncsc Ltd By vs 71 U Jayakumar on 6 June, 2007
S. Vijayalakshmi vs Tamil Nadu Water Supply And on 13 June, 2005
Koli Mansukh Rana vs Patel Natha Ramji on 19 December, 1990
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workmen compensation act
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workmen's compensation act, 1923
section 12
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s. 3 of workmens compensation act, 1923
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Section 12
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Central Government Act
Section 12(3) in The Workmen' S Compensation Act, 1923
(3) Nothing in this section shall be construed as preventing a workman from recovering compensation from the contractor instead of the principal.