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[Cites 0, Cited by 0] [Section 52A(2)] [Section 52A] [Entire Act]

Union of India - Subsection

Section 52A(2)(i) in The Employees' State Insurance Act, 1948

(i)Where the Central Government or a State Government, as the case may be, adds any description of employment to the em­ployments specified in Schedule III to the Workmen’s Compensation Act, 1923 (8 of 1923), by virtue of the powers vested in it under sub-section (3) of section 3 of the said Act, the said descrip­tion of employment and the occupational diseases specified under that sub-section as peculiar to that description of employment shall be deemed to form part of the Third Schedule.