Section 2(7A) in The Employees' State Insurance (Central) Rules, 1950
(7A)[ Standard benefit rate means average daily wages obtained by dividing the total wages paid during the contribution period by the number of days for which these wages were paid;] [Substituted by Notification No. G.S.R. 454 (E) dated 15.6.2011 (w.e.f. 1.7.2011)]
