Section 23(2)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

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State of Punjab - Subsection

Section 23(2)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)The Director of Health Services may recover from the Insurance Medical Practitioner, by deduction from his remuneration or otherwise, any expenses (other than expenses incurred in connection with an investigation by the Medical Service Committee) which have been reasonably and necessarily incurred by the Director of health Services or by any insured person or any person acting on his behalf or on behalf of the family of a deceased insured person owing to the Insurance Medical Practitioner's failure or negligence in complying with the terms of service and any expenses so recovered shall, in the case of expenses incurred by the insured person or by any person acting on his behalf or on behalf of the family of a deceased insured person, be repaired to the insured person or other person by whom the expenses have been incurred.

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State of Punjab - Subsection

Section 23(2)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953