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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(2)Where it appears to the Corporation after due investigation that there is a prima facie case for considering that an Insurance medical practitioner has failed to exercise reasonable care in the issue of medical certificate to insured persons on his list or to person for whose treatment he is responsible under these rules, the Corporation may refer the matter to the Allocation Committee.