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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(55) in Code on Social Security, 2020

(55)"permanent partial disablement" means, where the disablement is of a permanent nature, such disablement as reduces the earning capacity of an employee in every employment which he was capable of undertaking at the time of the accident resulting in the disablement:Provided that every injury specified in Part II of the Fourth Schedule shall be deemed to result in permanent partial disablement;