Section 4 in The Workmen's Compensation (Amendment) Act, 2000
4. Amendment of section 4A.-
In section 4A of the principal Act, for sub- section (3A), the following sub- section shall be substituted, namely:-" (3A) The interest and the penalty payable under sub- section (3) shall be paid to the workman or his dependant, as the case may be.". SUBHASH C. JAIN, Secy. to the Govt. of India.
