Section 2(1)(l) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 55] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) in The Employee's Compensation Act, 1923

(l)“total disablement” means such disablement, whether of a temporary or permanent nature, as incapacitates an employee for all work which he was capable of performing at the time of the accident resulting in such disablement:

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Union of India - Subsection

Section 2(1)(l) in The Employee's Compensation Act, 1923