Section 3(2)(a) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 3] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Employee's Compensation Act, 1923

(a)that an employee whilst in the service of one or more employers in any employment specified in Part C of Schedule III has contracted a disease specified therein as an occupational disease peculiar to that employment during a continuous period which is less than the period specified under this sub-section for that employment; and

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Union of India - Subsection

Section 3(2)(a) in The Employee's Compensation Act, 1923