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[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

Union of India - Subsection

Section 169(2)(b) in The National Security Guard Rules, 1987

(b)All injuries sustained by persons subject to the Act which are likely to cause full or partial disability. The Court shall in such case determine whether such injuries were attributable to service or not.