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[Cites 0, Cited by 0] [Section 10(14)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(14)(d) in 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 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.