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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act] State of Maharashtra - Subsection Section 4(1)(c) in The Maharashtra Workmen's Minimum House Rent Allowance Act, 1983. (c)he has been absent due to his temporary disablement, because of accident arising out of and in the course of his employment;