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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(2)Free maternity service to the wife of an insured person consisting of-
(i)reasonable ante-natal and post-natal treatment at the aforesaid dispensary or clinic or other authorised institution;
(ii)attendance by a midwife at the confinement at the residence of the insured person.