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Citedby 35 docs - [View All]
National Insurance Company vs Jayashreeben Nandulal Nerkar ... on 6 May, 2008
Samuben Wd/O. Bhalubhai Rathava ... vs Patel Industries And Anr. on 2 September, 1993
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Oriental Insurance Co. Ltd. vs Subhash Barman And Anr. on 4 May, 2007
Bisesar vs Govind Oil Mill And Anr. on 29 February, 2000

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[Section 4A] [Complete Act]
Central Government Act
Section 4A(2) in The Workmen' S Compensation Act, 1923
(2) In cases where the employer does not accept the liability for compensation to the extent claimed, he shall be bound to make provisional payment based on the extent of liability which he accepts, and, such payment shall be deposited with the Commissioner or made to the workman, as the case may be, without prejudice to the right of the workman to make any further claim.