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The Employee's Compensation Act, 1923 Chapter III Commissioners 19. Reference to Commissioners.- (1) If any question arises in any proceedings under this Act as to the liability of any person to pay compensation (including any question as to whether a person injured is or is not a 6[employee]) or as to the amount or duration of compensation (including any question as to the nature or extent of disablement), the question shall, in default of agreement, be settled by 7[a Commissioner]. (2) No Civil Court shall have jurisdiction to settle, decide or deal with any question which is by or under this Act required to be 'settled, decided or dealt with by a Commissioner or to enforce any liability incurred under this Act. 6. Subs. by Act 45 of 2009, s. 5, for "workman" (w.e.f.18-1-2010). 7. Subs. by Act 15 of 1933, s. 12, for "the Commissioner".    |
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