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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(b) in The 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 complaint concern­ing medical benefit, to the State Government or such authority as that Government may nominate for the purpose; and