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[Cites 0, Cited by 12] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(4) in The Employee's Compensation Act, 1923

(4)Where the employer has so disclaimed liability, the Commissioner, after such inquiry as he may think fit, may inform any of the dependants of the deceased employee that it is open to the dependants to prefer a claim for compensation, and may give them such other further information as he may think fit.