Section 4A(3)(b) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 181] [Section 4A(3)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(3)(b) in The Employee's Compensation Act, 1923

(b)if, in his opinion, there is no justification for the delay, direct that the employer shall, in addition to the amount of the arrears and interest thereon, pay a further sum not exceeding fifty per cent. of such amount by way of penalty:

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Union of India - Subsection

Section 4A(3)(b) in The Employee's Compensation Act, 1923