Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act] Union of India - Subsection Section 13(4)(b) in The Personal Injuries (Compensation Insurance) Scheme, 1972 (b)But the Claims Officer may, in his discretion, if he is satisfied that the delay has been due to valid reasons, admit the application.