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[Cites 0, Cited by 2] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The Employees' State Insurance Act, 1948

(2)In the case referred to in sub-section (1), the immediate employer shall be entitled to recover the employee’s contribution from the employee employed by or through him by deduction from wages and not otherwise, subject to the conditions specified in the proviso to sub-section (2) of section 40.