 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Employees’ State Insurance Act, 1948 42. General provisions as to payment of contributions (1) No employee's contribution shall be payable by or on behalf of an employee whose average daily wages 72[during a wage period are below 73[such wages as may be prescribed by the Central Government]]. Explanation: The average daily wages of an employee shall be calculated 74[in such manner as may be prescribed by the Central Government.] (2) Contribution (both the employer's contribution and the employee's contribution) shall be payable by the principal employer for each 69[wage p    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back