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[Cites 0, Cited by 0] [Section 10(13)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(13)(i) in The Employees' State Insurance (General) Regulations, 1950

(i)The minutes of each meeting showing inter alia the names of the members present that shall be forwarded to all members of the Regional Board as soon after the meeting as possible and in any case not later than fifteen days from the date of the meet­ing.(ii) The records of the minutes of each meeting shall be signed by the Chairman after confirmation with such modifications as may be considered necessary at the meeting, at which the minutes are confirmed.