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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(1)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)an Insurance Medical Practitioner had failed to carry out his obligations under the terms of service appended to these rules, so far as the obligations involve the recording of clinical date regarding his patients;