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Citedby 49 docs - [View All]
The Trustees Of The Port Of Madras, ... vs Bombay Company (P.) Ltd. on 10 March, 1966
Trustees Of The Port Of Madras vs Bombay Co. (P) Ltd., Madras on 10 March, 1966
Apsrtc vs Bhupender Singh Alak And Anr. on 15 October, 2003
Kerala State Electricity Board vs Sundaram Estate on 20 November, 1986
Associated Transport Co. vs V. Hanumantha Rao And Anr. on 6 March, 1968

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Central Government Act
Section 13 in The Workmen' S Compensation Act, 1923
13. Remedies of employer against stranger.- Where a workman has recovered compensation in respect of any injury caused under circumstances creating a legal liability of some person other than the person by whom the compensation was
1. Ins. by Act 9 of 1938, s. 6. 2. Ins. by Act 15 of 1933, s. 9.
paid to pay damages in respect thereof, the person by whom the compensation was paid and any person who has been called on to pay an indemnity under section 12 shall be entitled to be indemnified by the person so liable to pay damages as aforesaid.