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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74] [Entire Act] Union of India - Subsection Section 74(d) in Employees' State Insurance (General) Regulations, 1950 (d)the assessment of the proportion of loss of earning capacity and in case of provisional assessment, the period for which such assessment shall hold good.
