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[Cites 0, Cited by 0] [Section 45F] [Entire Act]

Union of India - Subsection

Section 45F(2) in The Employees' State Insurance Act, 1948

(2)Where a certificate for the recovery of amount has been issued, the authorised officer shall keep the Recovery Officer informed of any amount paid or time granted for payment, subse­quent to the issue of such certificate.