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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(6) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(6)After consideration of the findings and recommendations of the Allocation Committee the Director of Health Services shall, in consultation with the Corporation where the findings relate to investigations of clarification, take action, in accordance with Rule 23(2).