- For the purposes of this Chapter, permanent disablement of a person shall be deemed to have resulted from an accident of the nature referred to in sub-section (1) of section 92A if such person has suffered by reason of the accident any injury or injuries involving--(a)permanent privation of the sight of either eye or the hearing of either ear, or privation of any member or joint; or(b)destruction or permanent impairing of the powers of any member or joint; or(c)permanent disfiguration of the head or face.
