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Employees’ State Insurance Act, 1948 73-I. Duration of Chapter VA The Central Government may, by [notification in the Official Gazette, (vide SO No. 173(E) dated 26th., March, 1973)] direct that the provisions of this Chapter shall cease to have effect on such date as may be specified in the notification, not being a date earlier than three months from the date of the notification: PROVIDED that on the provisions of this Chapter so ceasing to have effect the provisions of section 6 of the General Clauses Act, 1897, shall apply as if the provisions of this Chapter had then been repealed by a Central Act.]    |
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