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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(1)The Director of Health Services shall prepare a list to be called the Medical List of Insurance Medical Practitioners who have undertaken to provide general medical services under these rules and in accordance with the terms of service and who have been approved by the Allocation Committee.