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

State of Punjab - Subsection

Section 11(3) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(3)On the death of or on the removal or withdrawal from the Medical List of an Insurance Medical Practitioner, the Director of Health Services shall give to the persons on the list of such practitioner notice of their right to apply to another Insurance Medical Practitioner for acceptance.