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Workmen's Compensation Act, 1923 24. Appearance of parties Any appearance application or act required to be made or done by any person before or to a Commissioner (other than an appearance of a party which is required for the purpose of his examination as a witness) may be made or done on behalf of such person by a legal practitioner or by an official of an Insurance company or a registered Trade Union or by an Inspector appointed under sub-section (1) of section 8 of the Factories Act 1948 (63 of 1948) or under sub-section (1) of section 5 of the Mines Act 1952 (35 of 1952) or by any other officer specified by the State Government in this behalf authorized in writing by such person or with the permission of the Commissioner by any other person so authorized.    |
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