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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(3)They may be appointed in the same manner as the members of the Medical Service Committee a corresponding number of persons, to act as deputies for the members and in the absence of members of the Committee such persons shall be entitled to act accordingly.