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.] [Substituted vide Punjab Government Notification No. GSR 175/C.A. 14/47/S. 38/Amd. (4)66, dated the 9th August, 1966.]
