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[Cites 0, Cited by 4] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Employees' State Insurance Act, 1948

(2)Contribution (both the employer’s contribution and the em­ployee’s contribution) shall be payable by the principal employer for each wage period, in respect of the whole or part of which wages are payable to the employee and not otherwise.