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

Union of India - Subsection

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

(c)specify conditions or circumstances which will disentitle a workman to the compensation payable under this Act, and make it an express or implied condition of any policy of insurance issued under the Scheme that the payment of compensation in defiance of such specification is not covered by the policy;