Section 64(ii) in Employees' State Insurance (General) Regulations, 1950
(ii)in the case of a subsequent certificate, more than fourteen days before the date on which such subsequent certificate is submitted to the appropriate [Branch Office] [Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Local Office" (w.e.f. 1.1.2005). ]:
