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[Cites 0, Cited by 1] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4) in The Employees' State Insurance Act, 1948

(4)Any officer of the Corporation authorised in this behalf by it may, carry out re-inspection or test inspection of the records and returns submitted under section 44 for the purpose of verifying the correctness and quality of the inspection carried out by a Social Security Officer.