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4[110D. Certain claims for compensation barred.- No person shall have any right, whether in contract or otherwise, to any compensation for any loss incurred by reason of the operation of any of the provisions contained in section 34 or section 34A or section 34E or section 37A or by reason of the compliance by an insurer with any order or direction given to hi m under this Act. 1. Ins. by Act 20 of 1940, s. 14 (w.e.f. 10-4-1940). 2. Subs. by Act 41 of 1999, s. 30 and the First Schedule (serial no. 43), for "Controller" (w.e.f. 19-4-2000). 3. Ins. by Act 47 of 1950, s. 59 (w.e.f. 1-6-1950). 4. Ins. by Act 62 of 1968, s. 37 (w.e.f. 1-6-1969).    |
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