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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(iii) in The Employees' State Insurance (General) Regulations, 1950

(iii)if a person is in receipt of sickness benefit or disable­ment benefit for temporary disablement immediately preceding the date of commencement of notice of the strike given by the Em­ployees' Union(s) to the management of the factory/establishment;]