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SC: Direction Can be Issued to Transfer Compensation to Bank Account of Claimants - (19 Mar 2025)

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SC has observed that the general practice followed by insurance companies, where compensation is not disputed, is to deposit it before the Tribunal. Instead of following that process, a direction can be issued to transfer the amount into the bank account of claimant with intimation to the Tribunal.

Tags : SUPREME COURT   COMPENSATION   BANK ACCOUNT  

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