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

State of Chattisgarh - Subsection

Section 2(1)(g) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(g)"permanent incapacitation" means a disability of 50% and above suffered by a member of the force which is of permanent nature and there are no chances of variation in the degree of disability and the injury/disability renders the victim unfit for normal life for the rest of his life ;