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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(c) in The War Injuries (Compensation Insurance) Act, 1943

(c)where permanent partial disablement results from the injury-
(i)in the case of an injury specified in 1[the First Schedule]-such percentage of the compensation which would have been payable in the case of permanent total disablement as is specified therein as being the percentage of disablement;
(ii)in the case of an injury not specified in 1[the First Schedule]-the percentage of such compensation specified in 1[the First Schedule] for a disablement held by a competent medical authority acting under the Scheme made under the War Injuries Ordinance, 1941 (7 of 1941), to be of corresponding degree;
(iii)where more injuries than one are sustained-the aggregate of the compensation payable in respect of those injuries, so however as not to exceed in any case the compensation which would have been payable if permanent total disability had resulted from the injuries;