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21. Applications of the Scheme to certain parts of India.- (1) If the Central Government is satisfied that by the law of 2[any part of India to which this Act does not extend] 3[or of the Administered Areas] provision has been made substantially corresponding to the provision made by this Act imposing liabilities upon employers and requiring them to take out policies of insurance covering such liabilities, the Central Government may, by notification in the Official Gazette, declare that this section shall apply 4[to the territory 5[of such part of India] or compris-ing the Administered Areas]. (2) On the application of this section 6[to any such territory] the Scheme made under this Act shall extend to the undertaking by the Central Government in respect of employers 7 [in that territory] of the same liabilities in the same manner, to the same extent and subject to the same conditions as if such employers were in 5[the territories to which this Act extends]. (3) On the application of this section 6[to any such territory] the provisions of section 10 shall be deemed to prohibit any person except a person authorised by the Central Government as its agent to issue policies in pursuance of the Scheme from carrying on after the date of the notification by which this section is applied the business of insuring employers 7[in that territory] against liabilities insurance against which is provided under the Scheme.    |
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