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Workmen's Compensation Act, 1923 7. Commutation of half-monthly payments Any right to receive half-monthly payments may by agreement between the parties or if the parties cannot agree and the payments have been continued for not less than six months on the application of either party to the Commissioner be redeemed by the payment of a lump sum of such amount as may be agreed to by the parties or determined by the Commissioner as the case may be.    |
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