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[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1)(ii) in The Employees' State Insurance Act, 1948

(ii)insanitary condition of any tenements or lodgings occupied by insured persons and such insanitary conditions are attributa­ble to the neglect of the owner of the tenements or lodgings to observe any health regulations enjoined on him by or under any enactment,