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Citedby 3 docs
New India Assurance Co. Ltd vs Mahebubanbibi Wd/O Mahemudbeg ... on 8 March, 2001
Hajari Ram vs The Mantri, Khadi Mandir, Bikaner on 1 March, 1979
Apsrtc vs Bhupender Singh Alak And Anr. on 15 October, 2003
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workmen compensation act
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workmen's compensation act, 1923
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s. 3 of workmens compensation act, 1923
[
Section 8
] [
Complete Act
]
Central Government Act
Section 8(3) in The Workmen' S Compensation Act, 1923
(3) The receipt of the Commissioner shall be a sufficient discharge in respect of any compensation deposited with him.]