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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Personal Injuries (Compensation Insurance) Scheme, 1972

(2)An employer who has fulfilled such of his obligations under sub-clause (1) as have fallen shall be entitled to have any liability for the payment of compensation incurred by him under the Act discharged on his behalf by the Government out of the fund.