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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(3)(ii) in The Employees' State Insurance (Central) Rules, 1950

(ii)where a person sustains employment injury before the expiry of the first wage period in the contribution period in which the injury occurs, ninety per cent of his wages actually earned or which would have been earned, had he worked for a full day on the date of accident, rounded to the next higher rupee.