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[Cites 0, Cited by 0] [Section 52A(2)] [Section 52A] [Entire Act]

Union of India - Subsection

Section 52A(2)(ii) in The Employees' State Insurance Act, 1948

(ii)Without prejudice to the provisions of clause (i), the Corporation after giving, by notification in the Official Ga­zette, not less than three months’ notice of its intention so to do, may, by a like notification, add any description of employment to the employ­ments specified in the Third Schedule and shall specify in the case of employments so added the diseases which shall be deemed for the purposes of this section to be occupational diseases peculiar to those employments respectively and thereupon the provisions of this Act shall apply, as if such diseases had been declared by this Act to be occupational diseases peculiar to those employments.