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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Personal Injuries (Compensation Insurance) Scheme, 1972

(2)Every such application shall be made in duplicate in Form A and shall be accompanied by a treasury challan evidencing payment of the requisite advance premium into a Government Treasury under the head LII Miscellaneous Receipts under Personal Injuries (Compensation Insurance) Scheme, 1972.