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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(e) in Employees' State Insurance (General) Regulations, 1950

(e)one representative each of the employers and employees from the State or the Union Territory to be nominated by the Chairman of the Corporation in consultation with such organization of the employers and the employees as may be recommended for the purpose by the State Government or the Union Territory;