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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(ii) in Life Insurance Corporation General Rules, 1956

(ii)The Tribunal may admit reference made under clause (i) if the applicant satisfies the Tribunal that he had sufficient cause for not making the application to the Corporation within the period specified therefor in sub-rule (1).