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

Employees’ State Insurance Act, 1948

88. Exemption of persons or class of persons

The appropriate government may, by notification in the Official Gazette and subject to such conditions as it may deem fit to impose, exempt any person or class of persons employed in any factory or establishment, or class of factories or establishments to which this Act applies from the operation of the Act.



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