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[Cites 0, Cited by 0] [Section 45E] [Entire Act]

Union of India - Subsection

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

(3)The authorised officer shall intimate to the Recovery Officer any orders withdrawing or cancelling a certificate or any correc­tion made by him under sub-section (2) or any amendment made under sub-section (4) of section 45F.