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J&K&L HC: Certificate of Payment of Interest Not Required if Employer Appeal Against Composite Award - (11 Nov 2022)

LABOUR AND INDUSTRIAL

Jammu and Kashmir and Ladakh High Court has held that certificate of payment is not required if an employer prefers to question the award of interest or penalty and in case a composite award both under Section 30(1)(a) and section 30(1)(aa) of Workmen's Compensation Act is assailed.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CERTIFICATE   EMPLOYER  

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