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[Cites 0, Cited by 31] [Section 77(1A)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1A)(b) in The Employees' State Insurance Act, 1948

(b)the cause of action in respect of a claim by the Corpora­tion for recovering contributions (including interest and damag­es) from the principal employer shall be deemed to have arisen on the date on which such claim is made by the Corporation for the first time: