Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Personal Injuries (Compensation Insurance) Scheme, 1972

(4)
(a)An application made after the period of eight months of the date of the qualifying injury shall not be considered.
(b)But the Claims Officer may, in his discretion, if he is satisfied that the delay has been due to valid reasons, admit the application.