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Citedby 5 docs
National Insurance Company vs Jayashreeben Nandulal Nerkar ... on 6 May, 2008
New India Assurance Co. Ltd. vs Sreedharan on 12 January, 1995
New India Assurance Co. Ltd. vs Sreedharan on 12 January, 1995
The New India Assurance Co. Ltd., ... vs The Commissioner For Workmen' ... on 28 October, 2004
New India Assurance Co. Ltd. vs Commissioner For Workmen'S ... on 28 October, 2004

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[Section 11] [Complete Act]
Central Government Act
Section 11(2) in The Workmen' S Compensation Act, 1923
(2) If a workman, on being required to do so by the employer under sub- section (1) or by the Commissioner at any time, refuses to submit himself for examination by a qualified medical practitioner or in any way obstructs the same, his right to compensation shall be suspended during the continuance of such refusal or obstruction unless, in the case of refusal, he was prevented by any sufficient cause from so submitting himself.