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State of Punjab - Section

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

1. Short title, extent and commencement.

(1)There rules shall be called the Punjab Employees' State Insurance (Medical Benefit) Rules, 1953.
(2)They shall come into force in any area on the date on which Chapter V of the Employees' State Insurance Act, 1948, comes into force therein.