Section 2(1)(i) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 19] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(i) in The Employee's Compensation Act, 1923

(i)a railway servant as defined in clause (34) of section 2 of the Railways Act, 1989 (24 of 1989), not permanently employed in any administrative district or sub-divisional office of a railway and not employed in any such capacity as is specified in Schedule II; or

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Union of India - Subsection

Section 2(1)(i) in The Employee's Compensation Act, 1923