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[Cites 0, Cited by 0] [Section 215B(2)] [Section 215B] [Entire Act]

State of Punjab - Subsection

Section 215B(2)(h) in The Punjab Motor Vehicles Rules, 1989

(h)proof of absence from work (on the basis of which loss of income on account of injury is being assessed or claimed) stich as certificate from the employer and extracts from the attendance register or log record or like records.