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[Cites 0, Cited by 3] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(d) in The Employees' State Insurance Act, 1948

(d)periodical payments to such dependants of an insured person who dies as a result of an employment injury sustained as an employee under this Act, as are entitled to compensation under this Act (hereinafter referred to as dependants' benefit);