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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(1) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(1)Medical aid and facilities shall be provided by the Authority for its employees and such of their dependents in accordance with such guidelines as may be approved by the Authority from time to time. The said guidelines, may, 'inter alia', provide for illness, injuries arising out of accidents, hospitalisation and domicile treatment.