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Workmen's Compensation Rules, 1924
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1. |
Form A Rule 6 (1): Deposit of Compensation for fatal accident |
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2. |
Form AA Rule 6 (1): Deposit of Compensation for non fatal accident to a woman or a person under legal disability |
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3. |
Form B Rule 6 : Receipt of Compensation |
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4. |
Form C Rule 6 : Statement of Disbursements |
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5. |
Form D Rule 9 : Deposit of Compensation for non Fatal Accidents |
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6. |
Form E Rule 9 : Receipt of Compensation Deposited under Section 8(2) of the Act |
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7. |
Form EE Rule 11: Report of Fatal Accidents |
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8. |
Form F Rule 20 : Application for Compensation by Workman |
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9. |
Form G Rule 20 : Application for Order to Deposit Compensation |
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10. |
Form H Rule 20 : Application for Commutation |
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11. |
Form J Rule 39(1) : Notice where indeminity is claimed |
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12. |
Form JJ Rule 39(3) : Notice where indeminity is claimed |
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13. |
Form K Rule 48 : Memorandum of Agreement Temporary Disablement |
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14. |
Form L Rule 48 : Memorandum of Agreement Permanent Disablement |
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15. |
Form M Rule 48 : Memorandum of Agreement Half Monthly Wages on Temporary Disablement |
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16. |
Form N Rule 49: Notice to record a Memorandum of Agreement |
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17. |
Form O Rules 49 & 50(2): Ination of Decision on Recording of Agreement |
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18. |
Form P Rule 50(2): Refusal to Register Memorandum of Agreement |
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19. |
Form Q Rule 50(2): Show Cause Notice on Refusal to Register Memorandum of Agreement |
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20. |
Form R Rule 52 : Register of Agreements to be maintained by the Commissioner |
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