Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Section 68] [Entire Act] Union of India - Subsection Section 68(2) in The Employees' State Insurance Act, 1948 (2)The amount recoverable under this section may be recovered as if it were an arrear of land-revenue or under section 45C to section 45-I.
