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

Union of India - Subsection

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

(d)To review from time to time the working of the Scheme in the State both on the medical side as well as cash benefit side and to advise the Corporation and the State Government on measures to improve the working of the Scheme both in regard to payment of cash benefits and administration of medical benefit and in par­ticular to promote preventive health measures, safety and person­al hygiene and to review and check lax certification and other abuses of the Scheme.