41. [ Filing and verification of affidavit before payment of compensation under Section 32 or Section 32-A. [Substituted by Notification No. 4017-LR, dated 31.5.1962.]
- Before making payment under Section 32 or 32A. the Compensation Officer shall obtain from the compensation holder(s) an affidavit in Form U(1)/U(2) as may be applicable, to show that he/they has/have not receive compensation from any other Compensation Officer, as laid down in Section 32-B, and that he/they is/are the sole claimant(s) in respect of the intermediary interest or that there are other co-sharers.]
