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 2] [Section 4A] [Entire Act] Union of India - Subsection Section 4A(3A) in The Employee's Compensation Act, 1923 (3A)The interest and the penalty payable under sub-section (3) shall be paid to the employee or his dependant, as the case may be.
