Section 5(1)(a) in The War Injuries (Compensation Insurance) Act, 1943

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Union of India - Subsection

Section 5(1)(a) in The War Injuries (Compensation Insurance) Act, 1943

(a)where death results from the injury-

(i)in the case of an adult-the amount payable in a like case under the Workmen's Compensation Act, 1923 (8 of 1923), reduced by seven hundred and twenty rupees, and

(ii)in the case of a minor-two hundred rupees;

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Union of India - Subsection

Section 5(1)(a) in The War Injuries (Compensation Insurance) Act, 1943