Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959

(2)Intimation of the dispensary or institution to which an insured person is allotted or re-allotted either under sub-rule (1) or under Rule 8, as the case may be, shall be made to the insured person by the State Government.