Section 45G(3)(iii) in The Employees' State Insurance Act, 1948

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Union of India - Subsection

Section 45G(3)(iii) in The Employees' State Insurance Act, 1948

(iii)A copy of the notice shall be forwarded to the principal or immediate employer at his last address known to the Director General or, as the case may be, the officer so authorised and in the case of a joint account to all the joint-holders at their last addresses known to the Director General or the officer so authorised.

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Union of India - Subsection

Section 45G(3)(iii) in The Employees' State Insurance Act, 1948