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Citedby 26 docs - [View All]
The Workmens Compensation Act, 1923
Parkash Kaur And Ors. vs Union Of India And Ors. on 12 January, 1971
Union Of India (Uoi) And Ors. vs Hari Ram Murari Mal on 29 September, 1967
General Manager, Gwalior Sugar ... vs Srilal on 9 October, 1957
Lachhman Dass & Others vs Municipal Committee, Jalalabad & ... on 12 February, 1968

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[Complete Act]
Central Government Act
Section 27 in The Workmen' S Compensation Act, 1923
27. Power to submit cases.- A Commissioner may, if he thinks fit, submit any question of law for the decision of the High Court and, if he does so, shall decide the question in conformity with such decision.
1. Ins. by Act 5 of 1929, s. 5. 2. Subs. by Act 8 of 1959, s. 14, for the former section (w. e. f. 1- 6- 1959 ). 3. In the application of the Act to Bengal, new ss. 24A and 24B have been ins here by Ben. Act 6 of 1942, s. 4.