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Citedby 2 docs
Kunchali Rudrani vs Baby on 4 October, 1978
Ramlal And Ors. vs Regional Manager, F.C.I. And Ors. on 27 February, 1981
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[
Section 10A
] [
Complete Act
]
Central Government Act
Section 10A(2) in The Workmen' S Compensation Act, 1923
(2) If the employer is of opinion that he is liable to deposit compensation, he shall make the deposit within thirty days of the service of the notice.
1. Ss. 10A and 10B ins. by Act 15 of 1933, s. 8.