Employees’ State Insurance Act, 1948
98. Corporation may undertake duties in Part B States
[Repealed by Act No. 53 of 1951, section 26.]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Employees’ State Insurance Act, 1948 98. Corporation may undertake duties in Part B States [Repealed by Act No. 53 of 1951, section 26.] |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
