Employees Compensation Act, 1923 | Bare Acts | Law Library

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The Employee's Compensation Act, 1923

¹[Schedule IV

(See section 4)

Factors for working out Lump Sum Equivalent of Compensation Amount in Case of Permanent Disablement and Death.

Completed years of age on the last birthday of the employee immediately preceding the date on which the compensation fell due	Factors
1	2
Not more than 16....	228.54
17....	227.49
18....	226.38
19....	225.22
20....	224.00
21....	222.71
22....	221.37
23....	219.95
24....	218.47
25....	216.91
26....	215.28
27....	213.57
not more than 28....	211.79
29....	209.92
30....	207.98
31....	205.95
32....	203.85
33....	201.66
34....	199.40
35....	197.06
36....	194.64
37....	192.14
38....	189.56
39....	186.90
40....	184.17
41....	181.37
42....	178.49
43....	175.54
44....	172.52
45....	169.44
46....	166.29
47....	163.07
48....	159.80
49...	156.47
50...	153.09
51...	149.67
52...	146.20
53...	142.68
54...	139.13
55...	135.56
56...	131.95
57...	128.33
58...	124.70
59...	121.05
60.....	117.41
61.....	113.77
62.....	110.14
63.....	106.52
64.....	102.93
65 or more....	99.37.]

2. Subs. by Act 22 of 1984, s. 7, for Sch. IV (w.e.f. 1-7-1984).

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