Section 22(2)(e) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2)(e) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(e)persons whose attendance is required for the purpose of giving evidence and who shall, unless the committee otherwise direct, be excluded from the hearing except when they are actually giving evidence; and

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State of Punjab - Subsection

Section 22(2)(e) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953