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[Cites 0, Cited by 61] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(14) in The Employees' State Insurance Act, 1948

(14)“insured person” means a person who is or was an employee in respect of whom contributions are or were payable under this Act and who is by reason thereof, entitled to any of the benefits provided by this Act;