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State of Madhya Pradesh - Section

Section 7A in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

7A. [ Group Insurance Scheme. [Inserted by M.P. Act No. 13 of 1994 (w.e.f. 15-7-1994).]

(1)The Board shall introduce a Group Insurance Scheme for the workers with effect from 1st December, 1991.
(2)The annual insurance premium of the workers payable under the Group Insurance Scheme shall be contributed by the Board and the occupier in proportion of twenty-five per cent and seventy five per cent respectively.