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

Union of India - Subsection

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

(d)such number, not being less than two and not more than four of representative of employers in the area as may be considered appropriate by the Chairman, Regional Board, to be nominated by him, in consultation with such employers' organisations as may be recommended for the purpose by the State Government;