Section 4(2)(a) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 5] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in The Employee's Compensation Act, 1923

(a)there shall be deducted from any lump sum or half-monthly payments to which the employee is entitled the amount of any payment or allowance which the employee has received from the employer by way of compensation during the period of disablement prior to the receipt of such lump sum or of the first half-monthly payment, as the case may be; and

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Union of India - Subsection

Section 4(2)(a) in The Employee's Compensation Act, 1923