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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(6) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(6)"State Insurance dispensary" means a dispensary established in a separate building or part of an existing dispensary, hospital or any other building set apart for the exclusive use of insured persons either during all hours or during certain specified hours; provided that in the latter case drugs are maintained and dispensed separately in accordance with these Rules;