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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

Union of India - Subsection

Section 18A(1)(d) in The Employee's Compensation Act, 1923

(d)fails to make a return which he is required to make under section 16, shall be punishable with fine which shall not be less than fifty thousand rupees but which may extend to one lakh rupees;