Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)An insurance Medical officer shall receive such salary and non-practising allowance as may be determined by the State Government with the consent of the Corporation.