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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951

(1)Subject to the approval of the State Government the Insurance Medical Officer or the senior-most Insurance Medical Officer, as the case may be, shall fix the time at which a State Insurance dispensary, hospital, clinic, mobile dispensary, post or any other medical institution specified for the purpose shall remain open for treatment of insured persons.