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[Section 8] [Complete Act]
Central Government Act
Section 8(9) in The Workmen' S Compensation Act, 1923
(9) 2[ Where the Commissioner varies any order under sub- section (8) by reason of the fact that payment of compensation to any person has been obtained by fraud, impersonation or other improper means, any amount so paid to or on behalf of such person may be recovered in the manner hereinafter provided in section 31.]
1. The original sub- section (6) renumbered (8) by Act 5 of 1929, s. 4. 2. Ins. by s. 4, ibid.