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Citedby 7 docs - [
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District Co-Operative Central ... vs State Of Andhra Pradesh And Ors. on 25 June, 1997
The Workmens Compensation Act, 1923
Hajari Ram vs The Mantri, Khadi Mandir, Bikaner on 1 March, 1979
H.K. Choudhury, Regional ... vs Shri Issardas Kundanmal Motiani ... on 15 February, 1965
Janga Jagga Reddy And Anr. vs Janga Radhamma on 26 June, 1987
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Central Government Act
Section 8(2) in The Workmen' S Compensation Act, 1923
(2) Any other sum amounting to not less than ten rupees which is payable as compensation may be deposited with the Commissioner on behalf of the person entitled thereto.