Report No. 62
7.16. Recommendations.-
As the giving of notice of accident by the workman is not to be optional1 and is to be described as an intimation, we recommend that as a consequential amendment, section 22(2)(b) should be revised as follows:
"(b) in the case of a claim for compensation against an employer, the date of service of intimation of the accident on the employer, if such intimation has been served
1. See discussion as to section 10.
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