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Citedby 16 docs - [View All]
New India Assurance Co. Ltd. And ... vs K. Abdullakutty And Ors. on 26 September, 1992
New India Assurance Co. Ltd. vs Sreedharan on 12 January, 1995
New India Assurance Co. Ltd. vs Sreedharan on 12 January, 1995
United India Insurance Co. Ltd And ... vs Sethu Madhavan And Ors. on 26 September, 1992
New India Assurance Co. Ltd. And ... vs K. Abdullakutty And Ors. on 26 September, 1992

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[Section 20] [Complete Act]
Central Government Act
Section 20(3) in The Workmen' S Compensation Act, 1923
(3) 3[ ] Any Commissioner may, for the purpose of deciding any matter referred to him for decision under this Act, choose one or more persons possessing special knowledge of any matter relevant to the matter under inquiry to assist him in holding the inquiry.