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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in The Employee's Compensation Act, 1923

(a)where the employee has, during a continuous period of not less than twelve months immediately preceding the accident, been in the service of the employer who is liable to pay compensation, the monthly wages of the employee shall be one-twelfth of the total wages which have fallen due for payment to him by the employer in the last twelve months of that period;