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[Cites 0, Cited by 0] [Section 45G(3)] [Section 45G] [Entire Act]

Union of India - Subsection

Section 45G(3)(vii) in The Employees' State Insurance Act, 1948

(vii)The Director General or the officer so authorised may, at any time or from time to time, amend or revoke any notice issued under this sub-section or extend the time for making any payment in pursuance of such notice.