AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Employees’ State Insurance Act, 1948

61. Bar of benefits under other enactments

When a person is entitled to any of the benefits provided by this Act, he shall not be entitled to receive any similar benefit admissible under the provisions of any other enactment.



Employees State Insurance Act, 1948 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys