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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(1)(c) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(c)To meet expenses in connection with prolonged illness of the applicant or any person actually dependent on him on production of adequate medical proof by the civil surgeon or competent authority of Government Hospital.