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[Cites 0, Cited by 31] [Entire Act]

Union of India - Section

Section 72 in The Employees' State Insurance Act, 1948

72. Employer not to reduce wages, etc.

—No employer by reason only of his liability for any contributions payable under this Act shall, directly or indirectly reduce the wages of any em­ployee, or except as provided by the regulations, discontinue or reduce benefits payable to him under the conditions of his service which are similar to the benefits conferred by this Act.