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 20(1)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1)(c) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(c)An equal number of representatives of Insurance Medical Practitioners to be nominated by the State Government on the recommendation of the Local Medical Committee, if any, or in consulting with such organisations of Insurance Medical Practitioners as may be recognised for the purpose by the State Government;