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[Cites 0, Cited by 7] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4) in The Employees' State Insurance Act, 1948

(4)Any sum deducted by the principal employer from wages under this Act shall be deemed to have been entrusted to him by the employee for the purpose of paying the contribution in respect of which it was deducted.