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[Cites 0, Cited by 21] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Employees' State Insurance Act, 1948

(1)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established for the administration of the scheme of Employees’ State Insurance in accordance with the provisions of this Act a Corporation to be known as the Employees’ State In­surance Corporation.