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The Employee's Compensation Act, 1923 3[35. Rules to give effect to arrangements with other countries for the transfer of money paid as compensation.- 4[(1)] The Central Government may by notification in the Official Gazette, make rules for the transfer 5*** 6[to any foreign country] of money 7[deposited with] a Commissioner under this Act 8[which has been awarded to or may be due to], any person residing or about to reside in 9[such foreign country] and for the receipt 10[distribution] and administration in 11[any State] of any money 12[deposited] under the law relating to Workmen's compensation 13*** 14[in any foreign country], 15[which has been awarded to, or may be due to] any person residing or about to reside in 11[any State]:] 10[Provided that no sum deposited under this Act in respect of fatal accidents shall be so transferred without the consent of the employer concerned until the Commissioner receiving the sum has passed orders determining its distribution and apportionment under the provisions of sub-section (4) and (5) of section 8.] (2) Where money deposited with a Commissioner has been so transferred in accordance with the rules made under this section, the provisions elsewhere contained in this Act regarding distribution by the Commissioner of compensation' deposited with him shall cease to apply in respect of any such money. 3. Ins. by Act 15 of 1933, s. 20. 4. The original s. 35 renumbered as sub-section (1) of that section by Act 7 of 1937, s. 2. 5. The words "to any Part B State or" ins. by. the A.O. 1948, omitted by Act 3 of 1951, s. 3 and Sch. 6. Subs. by Act 22 of 1984, s. 5, for certain words (w.e.f.1-7-1984). 7. Subs. by Act 7 of 1937, s. 2, for "paid to". 8. Subs. by s. 2, ibid., for "for the benefit of". 9. Subs. by Act 22 of 1984, -s. 5, for "such part of country" (w.e.f.1-7-1984). 10. Ins. by Act 7 of 1937, s. 2. 11. Subs. by Act 3 of 1951, s. 3 and Sch., for "a Part A State or Part C State". 12. Subs. by Act 7 of 1937, s. 2, for "awarded". 13. Of the words "in any Part B State or" ins. by the A.O. 1950, first five words were omitted by Act 3 of 1951, s. 3 and Sch., and the word "or" was omitted by Act 36 of 1957, s. 3 and Sch. II. 14. Subs. by Act 22 of 1984, s. 5, for certain words (w.e.f.1-7-1984). 15. Subs. by Act 7 of 1937, s. 2, for "and applicable for the benefit of".    |
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