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sec. 4
[
Section 4(1)(d)
] [
Section 4(1)
] [
Section 4
] [
Complete Act
]
Central Government Act
Section 4(1)(d)(i) in The Workmen' S Compensation Act, 1923
(i) from the date of disablement where such disablement lasts for a period of twenty- eight days or more, or