Employees’ State Insurance Act, 1948
62. Persons not to commute cash benefits
Save as may be provided in the regulations, no person shall be entitled to commute for a lump sum any 104[disablement benefit] admissible under this Act.
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Employees’ State Insurance Act, 1948 62. Persons not to commute cash benefits Save as may be provided in the regulations, no person shall be entitled to commute for a lump sum any 104[disablement benefit] admissible under this Act. |
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