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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in The Personal Injuries (Compensation Insurance) Scheme, 1972

(5)If the challan accompanying an application is for an amount which falls short of the premium due, the application, if otherwise in order may be kept in suspense, pending the receipt of a challan for the balance of the amount by which the original challan falls short.