Section 3(2)(k) in The Orissa Labour Welfare Fund Act, 1996

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State of Odisha - Subsection

Section 3(2)(k) in The Orissa Labour Welfare Fund Act, 1996

(k)any money deposited under Sub-section (1) of Section 8 of the Workmen's Compensation Act, 1923 as compensation in respect of a deceased workman where the Commissioner for Workmen's Compensation is satisfied after necessary enquiry that no dependant exists, subject however, to the deductions permissible under the said Sub-section, as also any amount remaining undisbursed out of such deposits.

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State of Odisha - Subsection

Section 3(2)(k) in The Orissa Labour Welfare Fund Act, 1996