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State of Madhya Pradesh - Section

Section 7 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959

7. Abolition of dispensary, etc.

- The State Government may, with the consent of the Corporation, abolish any State Insurance Dispensary, cancel any of the arrangements made under Rules 3 to 6 or effect such alteration as may be considered necessary in the location of any dispensary.