Section 24(1)(a) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(1)(a) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(a)

(i)an Insurance Medical Practitioner is not dispensing to the insured persons on his list such amount, of simple drugs and dressings as might ordinarily be expected to be reasonably necessary for the adequate treatment of those persons; or

(ii)by person of the character or quantity of the drugs or dressings ordered by the Insurance medical Practitioner the charge imposed upon the funds available for the provision of medical benefit is in excess of what was reasonably necessary for the adequate treatment of those persons; or

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State of Punjab - Subsection

Section 24(1)(a) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953