Central Government Act
Section 4(1)(d)(ii)(a) in The Workmen' S Compensation Act, 1923
(a) there shall be deducted from any lump sum or half- monthly payments to which the workman is entitled the amount of any payment or allowance which the workman has received from the employer by way of compensation during the period of disablement prior to the receipt of such lump sum or of the first half- monthly payment, as the case may be; and