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SC: Appeal Against Award Passed by Compensation Commissioner Only on Substantial Question of Law - (15 Nov 2021)

LABOUR AND INDUSTRIAL

Supreme Court has observed that an appeal against the award passed by Compensation Commissioner is maintainable only on a substantial question of law in terms of section 30 of the Employees Compensation Act, 1923.

Tags : SUPREME COURT   APPEAL AGAINST AWARD PASSED BY COMPENSATION COMMISSIONER  

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