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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(2)Any deletion, otherwise than by reason of death, shall take effect as from the date on which the notice of deletion is sent by the Director of Health Services to the Insurance Medical Practitioner or from such other date, not being earlier than that date as may be specified in the notice.