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 1] [Section 70] [Entire Act] Union of India - Subsection Section 70(3) in The Employees' State Insurance Act, 1948 (3)The amount recoverable under this section may be recovered as if it were an arrear of land revenue or under section 45C to section 45I.
