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[Cites 0, Cited by 6] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in The Employees' State Insurance Act, 1948

(1)Subject to the provi­sions of this Act and any rules made by the State Government, all proceedings before the Employees' Insurance Court shall be insti­tuted in the Court appointed for the local area in which the insured person was working at the time the question or dispute arose.