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Employees’ State Insurance Act, 1948 45I. Definitions For the purposes of sections 45C to 45H: (a) "authorized officer" means the Director General, Insurance Commissioner, Joint Insurance Commissioner, Regional Director or such other officer as may be authorized by the Central Government, by notification in the Official Gazette; (b) "recovery officer" means any officer of the Central Government, State Government or the Corporation, who may be authorized by the Central Government, by notification in the Official Gazette, to exercise the powers of a recovery officer under this Act.]    |
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