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Union of India - Section

Section 18 in The Personal Injuries (Compensation Insurance) Scheme, 1972

18. Distribution of compensation .-The amount of compensation in respect of death shall be paid and distributed by the Claims Officer in like manner as compensation in respect of a workman whose injury has resulted in death is paid and distributed by a Commissioner under section 8 of the Workmen's Compensation Act, 1923, except that the payment shall be made through an award in Form K, under clause 17.