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[Cites 0, Cited by 0] [Section 45I] [Entire Act]

Union of India - Subsection

Section 45I(a) in The Employees' State Insurance Act, 1948

(a)"authorised officer" means the Director General, Insurance Commissioner, Joint Insurance Commissioner, Regional Director or such other officer as may be authorised by the Central Govern­ment, by notification in the Official Gazette;