Section 22(2)(b) in Coal Mines (Nationalisation) Act, 1973

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Union of India - Subsection

Section 22(2)(b) in Coal Mines (Nationalisation) Act, 1973

(b)all amounts due in respect of any compensation or liability for compensation under the Workmen's Compensation Act, 1923, (8 of 1923) in respect of the death or disablement of any employee of the coal mine unless such mine has, under such contract with insurers as mentioned in section 15 of the said Act, rights capable of being transferred to and vested in, the workmen; and

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Union of India - Subsection

Section 22(2)(b) in Coal Mines (Nationalisation) Act, 1973