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

Union of India - Subsection

Section 3(a) in The Personal Injuries (Compensation Insurance) Act, 1963

(a)workmen employed in any employment or class of employment which is, or has been declared to be, an essential service under rule 126-AA of the [Defence of India Rules, 1962, or under rule 119 of the Defence of India Rules, 1971;]