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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(i) in Employees' State Insurance (General) Regulations, 1950

(i)to submit himself to a medical examination by such medical authority as may be appointed by that office for the purpose of determining the effect of the relevant employment injury or the treatment appropriate to the relevant injury or loss of faculty, or