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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Employees' State Insurance (General) Regulations, 1950

(c)"appropriate Office", "appropriate 1 [Branch Office]" or "appro­priate Regional Office" shall mean with reference to any action taken under these regulations, such office of the Corporation as may be specified for that purpose under a general or special order of the Corporation;