Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] Union of India - Section Section 62 in The Employees' State Insurance Act, 1948 62. Persons not to commute cash benefits. Save as may be provided in the regulations no person shall be entitled to commute for a lump-sum any disablement benefit admissible under this Act.
