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Citedby 6 docs - [View All]
K. Sreedharan vs Thajudeen Koya And Ors. on 8 December, 1995
The Workmens Compensation Act, 1923
Gian Chand vs Mani Karan And Anr. on 23 September, 1988
Margarida Gomes And Anr. vs Mackinnor Mackenzie And Co. Pvt. ... on 8 August, 1967
Premier Insurance Co., Ltd. vs C. Thomas And Ors. on 31 August, 1982

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Central Government Act
Section 14A in The Workmen' S Compensation Act, 1923
14A. 1[ Compensation to be first charge on assets transferred by employer.- Where an employer transfers his assets before any amount due in respect of any compensation, the liability wherefor accrued before the date of the transfer, has been paid, such amount shall, notwithstanding anything contained in any other law for the time being in force, be a first charge on that part of the assets so transferred as consists of immovable property.]