Section 62(3) in The Rajasthan Industrial Disputes Rules, 1958
(3)Where the Labour Court has determined the amount of the benefit under sub-rule (2), the workman concerned may apply in Form K-3 for the recovery of the money due to him.] [Added by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67]
