Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61A] [Entire Act] State of Punjab - Subsection Section 61A(3) in Industrial Disputes (Punjab) Rules, 1958 (3)Where the Labour Court has determined the amount of benefit under sub-rule (2), the workman concerned may apply in Form K-4 for the recovery of money due to him.]
