The Personal Injuries (Emergency Provisions) Act, 1962

[Act No. 59 of 1962]

[19th December, 1962.]

Contents
Sections	Particulars
Title	The Personal Injuries (Emergency Provisions) Act
1.	Short title, extent and commencement
2.	Definitions
3.	Power to make schemes for relief in respect of personal injuries and personal service injuries
4.	Relief from liability to pay compensation or damages
5.	Information as to earnings
6.	Medical attention in dispensaries and hospitals
7.	Penalty for false statement
8.	Assignments or charges to be void