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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(ii) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(ii)maintain a medical record in respect of such insured persons allotted to the dispensary or to the Insurance Medical Officer, as the case may be, in the form laid down and supplied by the Corporation for the purpose and in accordance with the instructions issued by the Corporation in this behalf from time to time; and