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Citedby 3 docs
The Workmens Compensation Act, 1923
Daro Kaur vs Bhagabati Prasad Sharma And Anr. on 21 April, 1987
National Insurance Co. Ltd. vs Susanta Das And Anr. on 28 June, 1999

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[Section 8] [Complete Act]
Central Government Act
Section 8(6) in The Workmen' S Compensation Act, 1923
(6) Where any compensation deposited with the Commissioner is payable to any person, the Commissioner shall, if the person to whom the compensation is payable is not a woman or a person under a legal disability, and may, in other cases, pay the money to the person entitled thereto.