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 24] [Entire Act] Union of India - Subsection Section 24(b) in The Personal Injuries (Compensation Insurance) Scheme, 1972 (b)The contractor shall be responsible for informing the Principal of the number and date of the policy taken out by him from the Government Agent.
