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[Cites 0, Cited by 1] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2) in The Employees' State Insurance Act, 1948

(2)The Central Government may, from time to time, give such directions to the Corporation as it may think fit for the effi­cient administration of the Act, and if any such direction is given, the Corporation shall comply with such direction.