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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(15A) in The Employees' State Insurance Act, 1948

(15A)“permanent partial disablement” means such disablement of a permanent nature, as reduces the earning capacity of an em­ployee in every employment which he was capable of undertaking at the time of the accident resulting in the disablement:Provided that every injury specified in Part II of the Second Schedule shall be deemed to result in permanent partial disable­ment;