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[Cites 0, Cited by 108] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(a) in The Employee's Compensation Act, 1923

(a)an order awarding as compensation a lump sum whether by way of redemption of a half-monthly payment or otherwise or disallowing a claim in full or in part for a lump sum;
(aa)an order awarding interest or penalty under section 4A;