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[Cites 0, Cited by 1] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1) in The Employees' State Insurance Act, 1948

(1)Where any person has received any benefit or payment under this Act when he is not lawfully entitled thereto, he shall be liable to repay to the Corporation the value of the benefit or the amount of such payment, or in the case of his death his representative shall be liable to repay the same from the assets of the deceased if any, in his hands.