Employees’ State Insurance Act, 1948

51. Disablement benefit

Subject to the provisions of this Act ⁹²[* * * *]

(a) a person who sustains temporary disablement for not less than three days (excluding the day of accident) shall be entitled to periodical payment ⁹³[at such rates and for such period and subject to such conditions as may be prescribed by the Central Government];

(b) a person who sustains permanent disablement, whether total or partial, shall be entitled to periodical payment ³[at such rates and for such period and subject to such conditions as may be prescribed by the Central Government] :

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