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[Cites 0, Cited by 0] [Section 10A(4)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(4)(ii) in Employees' State Insurance (General) Regulations, 1950

(ii)Where in the opinion of the State Government any person nominated to represent employers or employees on a local committee has ceased to represent such employers or employees, the Chairman, Regional Board, may declare that such person shall cease to be a member thereof with effect from such date as may be specified by him.