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[Cites 0, Cited by 5] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Employees' State Insurance Act, 1948

(2)The contribution shall be paid at such rates as may be prescribed by the Central Government:Provided that the rates so prescribed shall not be more than the rates which were in force immediately before the commencement of the EmployeesÂ’ State Insurance (Amendment) Act, 1989.