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

Union of India - Subsection

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

(v)Any claim respecting any property in relation to which a notice under this sub-section has been issued arising after the date of the notice shall be void as against any demand contained in the notice.