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[Cites 0, Cited by 23] [Section 2(9)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(9)(iii) in The Employees' State Insurance Act, 1948

(iii)whose services are temporarily lent or let on hire to the principal employer by the person with whom the person whose services are so lent or let on hire has entered into a contract of service;