Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(6)(g) in Telangana Shops and Establishments Act, 1988

(g)"disablement" means such disablement which incapacitates an employee for the work which he was capable of performing before the accident or disease resulting in such disablement.