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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7A(2) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(2)The annual insurance premium of the workers payable under the Group Insurance Scheme shall be contributed by the Board and the occupier in proportion of twenty-five per cent and seventy five per cent respectively.