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[Cites 0, Cited by 7] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(b) in The Employee's Compensation Act, 1923

(b)if the employer or any one of several employers or any person responsible to the employer for the management of any branch of the trade or business in which the injured employee was employed had knowledge of the accident from any other source at or about the time when it occurred: