The Central Government appoints August 01, 2021, as the date on which the provisions of Employees’ State Insurance Act, 1948:

(i) sections 38, 39, 40, 41, 42, 43 and sections 45A to 45H of Chapter IV relating to Contributions

(ii) sections 46 to 73 of Chapter V relating to Benefits; and
(iii) sections 74, 75, subsections (2) to (4) of sections 76, 80, 82 and 83 of Chapter VI relating to adjudication of disputes and claims;

shall come into force in all the areas of Madurai district in the State of Tamil Nadu.

 

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