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Citedby 7 docs - [
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Steel Authority Of India Ltd., ... vs Smt. Jema on 8 September, 1999
Baldeo Prosad Agarwalla vs Bhagwati Prosad Sukul on 6 December, 1966
Pritam Dass vs Krishan Chand on 22 April, 1989
Madho Ram vs Brij Lal Sharma on 4 August, 1966
Ramrao Zingraji Shende vs Indian Yarn Manufacturing ... on 27 January, 1992
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Central Government Act
Section 3(1)(b)(ii) in The Workmen' S Compensation Act, 1923
(ii) the wilful disobedience of the workman to an order expressly given, or to a rule expressly framed, for the purpose of securing the safety of workmen, or