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[Cites 0, Cited by 139] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8) in The Employees' State Insurance Act, 1948

(8)“employment injury” means a personal injury to an employee caused by accident or an occupational disease arising out of and in the course of his employment, being an insurable employment, whether the accident occurs or the occupational disease is con­tracted within or outside the territorial limits of India ;