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Employees’ State Insurance Act, 1948

63. Persons not entitled to receive benefit in certain cases

Save as may be provided in the regulations, no person shall be entitled to sickness benefit or disablement benefit for temporary disablement on any day on which he works or remains on leave or on a holiday in respect of which he receives wages or on any day on which he remains on strike.]



Employees State Insurance Act, 1948 Back




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