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[Cites 0, Cited by 0] [Section 77(1A)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1A)(c) in The Employees' State Insurance Act, 1948

(c)the cause of action in respect of a claim by the principal employer for recovering contributions from an immediate employer shall not be deemed to arise till the date by which the evidence of contributions having been paid is due to be received by the Corporation under the regulations.