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

Union of India - Subsection

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

(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.