Section 15(6)(b) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6)(b) in The Employee's Compensation Act, 1923

(b)the State Government certifies that the said application was made in the reasonable belief that the injury was one in respect of which the scheme under which the application was made makes provision for payments, and that the application was rejected or that payments made in pursuance of the application were discontinued on the ground that the injury was not such an injury, and

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Union of India - Subsection

Section 15(6)(b) in The Employee's Compensation Act, 1923