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[Cites 0, Cited by 50] [Section 39(5)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(5)(a) in The Employees' State Insurance Act, 1948

(a)If any contribution payable under this Act is not paid by the principal employer on the date on which such contribution has become due, he shall be liable to pay simple interest at the rate of twelve per cent. per annum or at such higher rate as may be specified in the regulations till the date of its actual payment: