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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(1)The Medical Service Committee may, if they think fit, permit any person concerned in an investigation to be assisted in the presentation of his case by some other person:Provided that no person shall be entitle to appear in the capacity of counsel, solicitor or other paid advocate.