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[Cites 0, Cited by 40] [Entire Act]

Union of India - Section

Section 7 in The Employees' State Insurance Act, 1948

7. Authentication of orders, decisions, etc.

—All orders and decisions of the Corporation shall be authenticated by the signature of the Director General of the Corporation and all other instruments issued by the Corporation shall be authenticat­ed by the signature of the Director General or such other officer of the Corporation as may be authorised by him.