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

Union of India - Subsection

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

(4)If the challan accompanying an application is in order but the application for insurance is not received in Form A, the challan may be retained by the Government Agent and the application returned to the applicant for resubmission after being correctly made out.