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The Workmens Compensation Act, 1923

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[Section 6] [Complete Act]
Central Government Act
Section 6(1) in The Workmen' S Compensation Act, 1923
(1) Any half- monthly payment payable under this Act, either under an agreement between the parties or under the order of a Commissioner, may be reviewed by the Commissioner, on the application either of the employer or of the workman accompanied by the certificate of a qualified medical practitioner that there has been a change in the condition of the workman or, subject to rules made under this Act, on application made without such certificate.