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[Cites 0, Cited by 6] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Employee's Compensation Act, 1923

(3)If an employee, before the expiry of the period within which he is liable under sub-section (1) to be required to submit himself for medical examination, voluntarily leaves without having been so examined the vicinity of the place in which he was employed, his right to compensation shall be suspended until he returns and offers himself for such examination.