Section 2 in The War Injuries (Compensation Insurance) Act, 1943
2. Definitions.-
In this Act, unless there is anything repugnant in the subject or context,-(a)"adult" and "minor" have the meanings assigned to those expressions in the Workmen's Compensation Act, 1923 (8 of 1923);(b)"employer" includes anybody of persons whether incorporated or not and any managing agent of an employer and the legal representative of a deceased employer, and when the services of a workman are temporarily lent or let on hire to another person by the person with whom the workman has entered into a contract of service or apprenticeship, means the latter person while the workman is working for that other person;(c)"the Fund" means the War Injuries Compensation Insurance Fund constituted under section 11;(d)"gainfully occupied person" and "war injury" have the meanings assigned to those expressions in the War Injuries Ordinance, 1941 (7 of 1941);(e)"partial disablement" means, where the disablement is of a temporary nature such disablement as reduces the earning capacity of a workman in any employment in which he was engaged at the time the injury was sustained, and where the disablement is of a permanent nature, such disablement as reduces his earning capacity in any employment which he was capable of undertaking at that time: Provided that every injury specified in items 2 to 9 of 4[the First Schedule] shall be deemed to result in permanent partial disablement;(f)"prescribed" means prescribed by rules made under section 20;
