Report No. 62

6.10. Recommendation to amend section 13.-

The drafting of section 13 could be made more simple than at present and we recommend that section 13 should be re-drafted as follows:-

"13(1). Where-

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(a) the injury for which compensation is payable under this Act, was caused under circumstances creating a legal liability of any person to pay damages in respect thereof; and

(b) the workman has, in respect of such injury, recovered compensation under this Act from any other person, the person by whom the compensation was paid, and any person who has been called on to pay an indemnity under section 12, shall be entitled to be indemnified as aforesaid."