Report No. 62

7.15. Section 22(2)(b).-

Under section 22(2)(b), the following particulars, are to be given in an application to the Commissioners:-

"(b) In the case of a claim for compensation against an employer, the date of service of the notice of the accident on the employer, and, if such notice has not been served or has not been served in due time, the reason for such omission."