Section 21 in The Personal Injuries (Compensation Insurance) Scheme, 1972
21. Power to withhold, etc., of award .-The Claims Officer may withhold, cancel, review or alter an award under this Scheme under the same conditions and circumstances as are specified for the withholding, cancellation, review or alteration, as the case may be, of an award made under the Personal Injuries (Emergency Provisions) Scheme, 1971, in respect of the same workman and in respect of the same injury:
Provided that no such withholding, cancellation, review or alteration shall be made to recover any amounts already paid under this Scheme:Provided further that the amount of compensation shall not be increased beyond the limits specified in, or for the purpose of this Scheme.
