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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1)(iv) in Employees' State Insurance (General) Regulations, 1950

(iv)the infirmity of the dependant claiming to be infirm within the purview of [rule 58 of the Employees' State Insurance (Central) Rules, 1950] [[Substituted by Noti. No. N-12/13/1/90-P&D, dated 17.5.1991 (w.e.f.