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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(h) in The Personal Injuries (Compensation Insurance) Act, 1963

(h)provide for the recovery from an employer of the total premium due on a policy of insurance including provision for its recovery by periodic advance payments of an amount based on a percentage of his total wages bill for any prescribed period, the separate finding of the payments so made by each employer, and the eventual adjustment of the total premium as finally assessed against the total of such periodic payments: