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[Cites 0, Cited by 2] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(a) in The Employees' State Insurance Act, 1948

(a)a person who sustains temporary disablement for not less than three days (excluding the day of accident) shall be entitled to periodical payment at such rates and for such periods and subject to such conditions as may be prescribed by the Central Government;