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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(b) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983

(b)being incapacitated for further employment on account of injury or continued ill-health duly certified as such by a registered medical practitioner;