92D. Applicability of Chapter to certain claims under Act 8 of 1923.
- The provisions of this Chapter shall also apply in relation to any claim for compensation in respect of death or permanent disablement of any person under the Workmen's Compensation Act, 1923 resulting from an accident of the nature referred to in sub-section (1) section 92A and for this purpose, the said provisions shall, with necessary modifications, be deemed to form part of that Act.
