Section 36 in Employees' State Insurance (General) Regulations, 1950
36. [ Employment for part of a wage period - [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).]
Where an employee is employed by an employer for part of a wage period, the contributions in respect of such wage period, shall fall due on the last day of the employment by such employer in that wage period.]
