Section 3(2)(b) in The Personal Injuries (Emergency Provisions) Act, 1962

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Union of India - Subsection

Section 3(2)(b) in The Personal Injuries (Emergency Provisions) Act, 1962

(b)payments otherwise then by way of temporary allowance, which shall be payable only where the injury or disease causes serious and prolonged or permanent disablement or death; and

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Union of India - Subsection

Section 3(2)(b) in The Personal Injuries (Emergency Provisions) Act, 1962