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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(4)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)A copy of any such statement by the Insurance Medical Practitioners shall be forwarded to the Director of Health Services or the Corporation as the case may be by the Allocation Committee for their observations and the Director of Health Services or his representative or a representative of the Corporation as the case may be shall be entitled in case of a hearing to attend and be heard by the Allocation Committee.