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[Cites 0, Cited by 0] [Section 10(15)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(15)(i) in Employees' State Insurance (General) Regulations, 1950

(i)If in the opinion of the Corporation, the Regional Board persistently makes default in performing the duties imposed on it by or under this regulation or abuses its powers, the Corporation may by notification in the Gazette of India supersede the Regional Board.