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 32(2)] [Section 32] [Entire Act] Union of India - Subsection Section 32(2)(n) in The Employee's Compensation Act, 1923 (n)for prescribing the cases in which the report referred to in section 10B may be sent to an authority other than the Commissioner;