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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3)(i) in The Employees' State Insurance (Central) Rules, 1950

(i)where a person sustains employment injury after the expiry of the first wage period in the contribution period in which the injury occurs, ninety per cent of his average daily wages in that wage period, rounded to the next higher rupee;