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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(g) in The Personal Injuries (Compensation Insurance) Act, 1963

(g)provide for the final assessment of the total premium due on a policy of insurance under the Scheme either as the equivalent of all advance payments of premium already made by an employer, or as a percentage of the total wages bills of an employer for the periods with reference to which the amount of any advance payments made by him was fixed or as a percentage of the total wages bill of an employer for a period of not less than twelve or more than fifteen months immediately, preceding the expiry of the period of the emergency, and for the assessment of the total premium due on a policy which has ceased to be in force before the expiry of the period of the emergency owing to the employer having gone out of business;