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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5)(f) in The War Injuries (Compensation Insurance) Act, 1943

(f)provide for the final assessment of the total premium due on a policy of insurance under the Scheme 1[either as the equivalent of all advance payments of premium already made by an employer, or as a percentage of the total wages bills of an employer for the periods with reference to which the amount of any advance payments made by him was fixed or] as a percentage of the total wages bill of an employer for a period of not less than twelve or more than fifteen months immediately preceding the termination of the present hostilities, and for the assessment of the total premium due on a policy which has ceased to be in force before the termination of the present hostilities owing to the employer having gone out of business;