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State of Punjab - Section

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

4. Provision of general medical services to insured persons, by Insurance Medical Practitioners.

- The State Government shall arrange to provide general medical services to insured persons at clinics of medical practitioners who have undertake to provide general medical services under these rules and in accordance with the terms of service, hereinafter referred to as Insurance Medical Practitioners.