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[Cites 0, Cited by 0] [Section 45G(3)] [Section 45G] [Entire Act]

Union of India - Subsection

Section 45G(3)(viii) in The Employees' State Insurance Act, 1948

(viii)The Director General or the officer so authorised shall grant a receipt for any amount paid in compliance with a notice issued under this sub-section and the person so paying shall be fully discharged from his liability to the principal or immediate employer to the extent of the amount so paid.