Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951

(2)Notice of the time fixed under Sub-rule (1) shall be given in such manner as the State Government may from time to time direct and in particular shall be indicated in a notice Board displayed prominently at each place where insured persons are provided medical treatment and at each mobile dispensary post.