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[Cites 0, Cited by 1] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(c) in The Employees' State Insurance Act, 1948

(c)examine, with respect to any matter relevant to the purposes aforesaid, the principal or immediate employer, his agent or servant, or any person found in such factory, establishment, office or other premises, or any person whom the said Social Security Officer or other official has reasonable cause to believe to be or to have been an employee;