Section 103 in The Employees' State Insurance (General) Regulations, 1950
103. Medical benefit during disablement. -A person who is in receipt of disablement benefit shall be entitled to medical benefit while he is in receipt of such benefit: Provided that after the disablement has been declared as a permanent disablement, the person shall not be entitled to medical benefit, if he is not otherwise entitled to such benefit, except in respect of any medical treatment which may be rendered necessary on account of the employment injury from which the disablement resulted.
