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2017 AAC 814 (CHH)
::ILR 2017 CHH 860
Chhattisgarh High Court
Hon'ble Judge(s):
Pritinker Diwaker
, J
(A) Employees— Compensation Act (8 of 1923) S. 22 — Claim petition — Maintainability — Claim which arises under Motor Vehicles Act, 1988 and also under Act, 1923, can be espoused under either of the Acts — Despite of absence of any provision in Act, 1923 the liability of insurer as provided under 1988 Act can equally be enforced uner Act, 1923 — Hence, claim petition before Commissioner, Employee— s Compensation, maintainable
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