Section 122DAB(2A) in The Drugs and Cosmetics Rules, 1945
(2A)[ In case there is no permanent injury, the quantum of compensation shall be commensurate with the nature of the non-permanent injury and loss of wages of the subject.] [Inserted by Notification No. G.S.R. 889(E) dated 12.12.2014 (w.e.f. 21.12.1945)]
