The Employee's Compensation Act, 1923

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Section 30A, [Omitted.]

Section 18, [Repealed.]

Section 33, [Repealed.]

Section 4, Amount of compensation

Section 30, Appeals

Section 24, Appearance of parties

Section 20, Appointment of Commissioners

Section 7, Commutation of half-monthly payments

Section 9, Compensation not to be assigned, attached or charged

Section 14A, Compensation to be first charge on assets transferred by employer

Section 4A, Compensation to be paid when due and penalty for default

Section 12, Contracting

Section 17, Contracting out

Section 26, Costs

Section 2, Definitions.

Section 8, Distribution of compensation

Section 17A, Duty of employer to inform employee of his rights

Section 29, Effect of failure to register agreement

Section 3, Employer’s liability for compensation

Section 22, Form of application