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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2)(b) in The Employee's Compensation Act, 1923

(b)for prescribing the intervals at which and the conditions subject to which an employee may be required to submit himself for medical examination under sub-section (1) of section 11;