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[Cites 0, Cited by 18] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(c) in The Employees' State Insurance Act, 1948

(c)periodical payments to an insured person suffering from disa­blement as a result of an employment injury sustained as an employee under this Act and certified to be eligible for such payments by an authority specified in this behalf by the regula­tions (hereinafter referred to as disablement benefit);