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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Employees' State Insurance (General) Regulations, 1950

(2)Any appointment to be made by the Corporation under this regulations shall be made by the Director-General or by such other officers as may be authorised in this behalf by the Standing Com­mittee.