Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 193] [Entire Act] Union of India - Section Section 45B in The Employees' State Insurance Act, 1948 45B. Recovery of contributions. Any contribution payable under this Act may be recovered as an arrear of land revenue.
