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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(iii) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(iii)comply with such requisitions as may be made by the Corporation or the State Government or the Director of Health Services in respect of records, returns and statements in such form and in such manner as the authority making the requisition directs.