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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(d) in The Rajasthan Workmen's Compensation Rules, 1960

(d)either by the employer or by the workman, on the ground that the determination of the rate of compensation for the time being in force was obtained by fraud or under influence or other improper means;