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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(3) in The Employees' State Insurance (General) Regulations, 1950

(3)In calculating the amount of any refund to be made under this regulation there may be deducted the amount, if any, paid to any person by way of benefit on the basis of the contribution er­roneously paid and for the refund of which the application is made.