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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(1)An insured person may change his Insurance Medical Practitioner at any time if he changes his residence to a distant locality or otherwise not more than once a year:Provided that the Director of Health Services may, if he is satisfied that any special circumstances exist, permit a change at any other time on the application of an insured person.