Report No. 62
4.6. Section 8(5).-
Section 8(5) dealing with distribution of compensation is as follows:-
"(5) Compensation deposited in respect of a deceased workman shall, subject to any deduction made under sub-section (4), be apportioned among the dependants of the deceased workman or any of them in such proportion as the Commissioner thinks fit or may, in the discretion of the Commissioner, be allowed to any one dependant."
This is one of the most important provisions in the Act and we propose to discuss a few points concerning this sub-section which are of practical significance.
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