Section 2(1A)(b) in The Employees' State Insurance (Central) Rules, 1950

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Union of India - Subsection

Section 2(1A)(b) in The Employees' State Insurance (Central) Rules, 1950

(b)in respect of an employee employed on any other basis, the amount of wages earned during the complete wage period in the contribution period divided by the number of days in full or part for which he has worked for wages in that wage period:

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Union of India - Subsection

Section 2(1A)(b) in The Employees' State Insurance (Central) Rules, 1950