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[Cites 0, Cited by 4] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Employee's Compensation Act, 1923

(4)This section shall not apply in any case where the accident occurred elsewhere that on, in or about the premises on which the principal has undertaken or usually undertakes, as the case may be, to execute the work or which are otherwise under his control or management.