Legal Document View

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
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(k) in Telangana Labour Welfare Fund Act, 1987

(k)any money deposited under sub-section (1) section 8 of the Workmens Compensatioin Act, 1923 (Central Act 8 of 1923). as compensation in respect of a deceased workman where the Commissioner for Workmens' Compensation is satisfied after necessary enquiry that no dependent exists, subject however, to the deductions permissible under the said subsection; as also any amount remaining un-disbursed out of such deposits.