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Report No. 62 2.26. Section 2(1)(i)-total disablement.- The definition of 'total disablement' in section 2(1)(i) leaves room for improvement in so far as the proviso seeks to define the scope of 'permanent total disablement', but does not directly define it. The expression is used elsewhere in the Act.1 In the interests of clarity, it is better to revise it on the same lines as has been recommended above with reference to "partial disablement".2 1. See for example, section 4(1)(b). 2. See discussion relating to section 2(1)(g).    |
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