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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(3)(b) in Bihar Employees' State Insurance Medical Service Rules, 1981

(b)In order to get the Insurance Medical Officers specialised in various subjects shall be allowed/deputed to undergo Post-Graduate training courses in accordance with the following terms and conditions:-