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

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

Union of India - Subsection

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

(a)if the claim is preferred in respect of the death of a an employee resulting from an accident which occurred on the premises of the employer, or at any place where the employee at the time of the accident was working under the control of the employer or of any person employed by him, and the employee died on such premises or at such place, or on any premises belonging to the employer, or died without having left the vicinity of the premises or place where the accident occurred, or

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Union of India - Subsection

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