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[Cites 0, Cited by 22] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Employees' State Insurance Act, 1948

(1)The contribution payable under this Act in respect of an employee shall comprise contribution payable by the employer (hereinafter referred to as the employer’s contribu­tion) and contribution payable by the employee (hereinafter referred to as the employee’s contribution) and shall be paid to the Corporation.