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[Cites 0, Cited by 6] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Employees' State Insurance Act, 1948

(1)All contributions paid under this Act and all other moneys received on behalf of the Corporation shall be paid into a fund called the Employees’ State Insurance Fund which shall be held and administered by the Corpo­ration for the purposes of this Act.