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 0] [Section 15B(3)] [Section 15B] [Entire Act] Union of India - Subsection Section 15B(3)(c) in The Employee's Compensation Act, 1923 (c)if the deposition was made in the course of a criminal proceeding, on proof that the deposition was made in the presence of the person accused,