Section 21(1) in The War Injuries (Compensation Insurance) Act, 1943
(1)If the Central Government is satisfied that by the law of 2[any part of India to which this Act does not extend] 3[or of the Administered Areas] provision has been made substantially corresponding to the provision made by this Act imposing liabilities upon employers and requiring them to take out policies of insurance covering such liabilities, the Central Government may, by notification in the Official Gazette, declare that this section shall apply 4[to the territory 5[of such part of India] or compris-ing the Administered Areas].
