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[Cites 0, Cited by 51] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The Employees' State Insurance Act, 1948

(1)“appropriate Government” means, in respect of establishments under the control of the Central Government or a railway admin­istration or a major port or a mine or oilfield, the Central Government, and in all other cases, the State Government;***