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[Cites 0, Cited by 6] [Section 45G(3)] [Section 45G] [Entire Act]

Union of India - Subsection

Section 45G(3)(x) in The Employees' State Insurance Act, 1948

(x)If the person to whom a notice under this sub-section is sent fails to make payment in pursuance thereof to the Director Gener­al or the officer so authorised, he shall be deemed to be a principal or immediate employer in default in respect of the amount specified in the notice and further proceedings may be taken against him for the realisation of the amount as if it were an arrear due from him, in the manner provided in sections 45C to 45F and the notice shall have the same effect as an attachment of a debt by the Recovery Officer in exercise of his powers under section 45C.