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

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Union of India - Subsection

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

(a)direct that the employer shall, in addition to the amount of the arrears, pay simple interest thereon at the rate of twelve per cent. per annum or at such higher rate not exceeding the maximum of the lending rates of any scheduled bank as may be specified by the Central Government, by notification in the Official Gazette, on the amount due; and

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Union of India - Subsection

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