Section 18(2) in The Employees' State Insurance (General) Regulations, 1950
(2)For the purposes of section 77 of the Act, the due date by which the evidence of contributions having been paid must reach the Corporation shall be the last of the days respectively specified in clauses (a), (b) and (c) of sub-regulation (1).] 32 [ 27 Issue of Certificate of Contributions. -An employer shall, on demand from the appropriate Office, issue certificate of contributions paid or payable in respect of an insured person in such form as may be specified by the Director-General.][***]
