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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Sikkim - Subsection

Section 11(2) in The Sikkim Labour Protection Act, 2005

(2)In case of fatal accident or serious bodily injury to any such worker while on duty, employer is liable to give notice to the Commissioner for Workmen’s Compensation, Sikkim under Section 10 (B) of the Workmen’s Compensation Act, 1923.