Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Section 12] [Entire Act] Union of India - Subsection Section 12(3) in The Employee's Compensation Act, 1923 (3)Nothing in this section shall be construed as preventing a an employee from recovering compensation from the contractor instead of the principal.
