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Union of India - Section

Section 37 in The Employees' State Insurance Act, 1948

37. Valuation of assets and liabilities.

—The Corporation shall, at intervals of three years, have a valuation of its assets and liabilities made by a valuer appointed with the approval of the Central Government:Provided that it shall be open to the Central Government to direct a valuation to be made at such other times as it may consider necessary.