Laws - Personal Injuries (Emergency Provisions) Act, 1962

Personal Injuries (Emergency Provisions) Act, 1962

(Act no. 59 of 1962)

CONTENTS
Sections	Particulars
	Preamble

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