Section 75(1)(g) in The Employees' State Insurance Act, 1948

[Cites 0, Cited by 189] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(g) in The Employees' State Insurance Act, 1948

(g)any other matter which is in dispute between a principal employer and the Corporation, or between a principal employer and an immediate employer or between a person and the Corporation or between an employee and a principal or immediate employer, in respect of any contribution or benefit or other dues payable or recoverable under this Act, or any other matter required to be or which may be decided by the Employees' Insurance Court under this Act,

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Union of India - Subsection

Section 75(1)(g) in The Employees' State Insurance Act, 1948