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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(c) in The Employees' State Insurance Act, 1948

(c)if he has directly or indirectly by himself or by his partner any interest in a subsisting contract with, or any work being done for, the Corporation except as a medical practitioner or as a shareholder (not being a Director) of a company; or