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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(a) in The Personal Injuries (Compensation Insurance) Scheme, 1972

(a)"This premium", less such advance premiums as may have been recovered, will be payable by employers in such instalments as may be fixed by the Central Government.