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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(1) in The Rajasthan Industrial Disputes Rules, 1958

(1)Where any money is due to a workman from any employer under a settlement, or an award or under the provisions of Chapter VA, the workman concerned may apply in Form K-1 for the recovery of the money due to him.