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[Cites 0, Cited by 136] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(4) in The Employees' State Insurance Act, 1948

(4)It shall apply, in the first instance, to all factories (including factories belonging to the Government) other than seasonal factories:Provided that nothing contained in this sub-section shall apply to a factory or establishment belonging to or under the control of the Government whose employees are otherwise in receipt of benefits substantially similar or superior to the benefits pro­vided under this Act.