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[Cites 0, Cited by 9] [Section 54A(2)] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(2)(i) in The Employees' State Insurance Act, 1948

(i)the medical appeal tribunal constituted in accordance with the provisions of the regulations with a further right of appeal in the prescribed manner and within the prescribed time to the EmployeesÂ’ Insurance Court, or