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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(6)(g) in Andhra Pradesh 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.