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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(d) in Employees' State Insurance (General) Regulations, 1950

(d)[(i) the Administrative Medical Officer or any other Officer directly in charge of the Employee's State Insurance Scheme in the State or the Union Territory, ex officio; [ Inserted by Noti. No. 12(13)-2/76-1/D, dated 11.3.1977.]
(ii)the Regional Deputy Medical Commissioner of the Corporation, ex officio;]