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[Cites 0, Cited by 19] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4) in The Employees' State Insurance Act, 1948

(4)“contribution” means the sum of money payable to the Corpora­tion by the principal employer in respect of an employee and includes any amount payable by or on behalf of the employee in accordance with the provisions of this Act;***