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[Cites 0, Cited by 6] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1A) in The Employees' State Insurance Act, 1948

(1A)The immediate employer shall maintain a register of em­ployees employed by or through him as provided in the regulations and submit the same to the principal employer before the settle­ment of any amount payable under sub-section (1).