Section 24 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
24. [Relaxation] [Substituted by Notification No. 3986-2846-XVI, Published in M.P. Rajpartra, Part IV (Ga), dated 28-6-1963 at p. 573.].
- The State Government may, by special or general order relax, with the consent of the Corporation, any rule under such circumstances and subject to such conditions as they may deem fit.
