Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Personal Injuries (Emergency Provisions) Act, 1962

(a)payments by way of temporary allowance, which shall be payable only so long as the person injured or diseased is Incapacitated for work by the injury or disease and has not received any such payment as is mentioned in clause(b);