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[Cites 0, Cited by 0] [Section 10A(9)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(9)(b) in Employees' State Insurance (General) Regulations, 1950

(b)to refer such complaints as it may consider necessary to the Regional Director concerned, or in the case of complaints concerning medical benefit, to the State Government or such authority as that government may nominate for the purpose; and