Section 21(2) in The War Injuries (Compensation Insurance) Act, 1943
(2)On the application of this section 6[to any such territory] the Scheme made under this Act shall extend to the undertaking by the Central Government in respect of employers 7 [in that territory] of the same liabilities in the same manner, to the same extent and subject to the same conditions as if such employers were in 5[the territories to which this Act extends].
