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

Union of India - Subsection

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

(f)To advise the Corporation on such matters as may be referred to it for advice by the Standing Committee or the Director-General. The Regional Board may set up suitable Sub-Committees for carry­ing out any of its functions and may seek the assistance or advice of Local Committees where necessary.]