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[Cites 0, Cited by 0] [Section 2(1A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1A)(a) in The Employees' State Insurance (Central) Rules, 1950

(a)in respect of an employee who is employed on time-rate basis, the amount of wage which would have been payable to him for the complete wage period had he worked on all the working days in that wage period, divided by 26 if he is monthly rated, 13 if he is fortnightly rated, 6 if he is weekly rated and 1 if he is daily rated;