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[Cites 0, Cited by 0] [Section 57(4)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(4)(d) in The Employees' State Insurance (Central) Rules, 1950

(d)for permanent partial disablement resulting from an injury not specified in Part II of the Second Schedule, at such percentage of the full rate payable in the case of permanent total disablement as is proportionate to the loss of earning capacity permanently caused by the injury.