- If in any proceeding before the Court is disablement question (as defined in Section 54) arises and the decisions of a Medical Board or a Medical Appeal Tribunal has not been obtained on the same and the decision of such questions is necessary for determination of the claim or question before the Court that Court shall direct the Corporation to have the question decided as laid down in sub-section (2-A) of Section 75 and shall thereafter proceed with the determination of the claim or question before it in accordance with sub-section (2A) of Section 75.]
