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[Cites 0, Cited by 6] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(a) in The Employees' State Insurance Act, 1948

(a)periodical payments to any insured person in case of his sickness certified by a duly appointed medical practitioner or by any other person possessing such qualifications and experience as the Corporation may, by regulations, specify in this behalf (hereinafter referred to as sickness benefit);