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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(10) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(10)All other words and expressions used herein but not defined, shall have the same meaning as is assigned to them in the Act, the Rules made under Section 95 or the Regulations under Section 97 of the Act, as the case may be.