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 0] [Section 97(2)] [Section 97] [Entire Act] Union of India - Subsection Section 97(2)(vi) in The Employees' State Insurance Act, 1948 (vi)the method of determining whether an insured person is suffering from one or more of the diseases specified in the Third Schedule;