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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(2)Without prejudice to the provision of sub-rule (1) the State Government may delegate all or any of the powers or duties conferred or imposed upon it by Rule 8 or Rule 9 to such officers of the Corporation, as it may deem fit.