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State of Punjab - Section

Section 19 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

19. Medical services provided by employers.

- Where an employer is providing medical services not lower in standard than those provided to insured persons by the State Government, arrangements may be made for the continuance of such services for providing medical benefit to insured persons under such terms and conditions as may be agreed upon between the State Government, the Corporation and the employer.