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Union of India - Section

Section 3A in The Employees' State Insurance (General) Regulations, 1950

3A. Exercise of powers by an office. -Where a power is to be exercised by the appropriate Office or appropriate 1 [Branch Office] or appropriate Regional Office it shall be exercised by the officer for the time being in charge thereof or by such other officer as may be authorised for the purpose under general or special orders of the Director-General.

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