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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(b) in The Employees' State Insurance (General) Regulations, 1950

(b)by the Corporation,-(i) at any time, on the recommendation of an Insurance Medical Officer, and
(ii)on its own initiative, after the expiry of the period of twenty eight days from the first date on which the claimant was rendered incapable of work by the relevant employment injury.