Section 2(l) in The Coal Mines Provident Fund Scheme
(l)"Quarter" means a period of three calender months commencing on the first of January, the first of April, the first of July and the first of October of each year:(ll)[ "Temporary Disablement" means a condition resulting from a personal injury to an employee caused by accident or an occupational disease arising out of and in the course of his employment in a coal mine, which requires medical treatment and renders the employee temporarily incapable of work and which entitles such employee to compensation under the Workmen's Compensation Act, 1923 (8 of 1923);] [Clause (ll) inserted vide S.O. 2620 dated 26.11.61.]
