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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in Bihar Employees Insurance Courts Rules, 1952

(1)Every application to the Court shall be brought, within twelve months from the date on which the cause of action arose or as the case may be the claim became due:Provided that the Court may entertain an application after the said period of twelve months if it is satisfied that the applicant had sufficient reasons for not making the application within the said period.