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[Section 14] [Complete Act]
Central Government Act
Section 14(5) in The Workmen' S Compensation Act, 1923
(5) Where the compensation is a half- monthly payment, the amount due in respect thereof shall, for the purposes of this section, be taken to be the amount of the lump sum for which the half- monthly payment could, if redeemable, be redeemed if application were made for that purpose under section 7, and a certificate of the Commissioner as to the amount of such sum shall be conclusive proof thereof.