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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(b) in The Rajasthan Workmen's Compensation Rules, 1960

(b)any dependant to whom such notice has been given and who fails to appear and to join in the application on the date specified in the notice shall not be permitted thereafter to claim that the employee is liable to deposit compensation unless he satisfies the Commissioner that he was prevented by any sufficient cause from appearing when the case was called for hearing.