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

State of Odisha - Subsection

Section 8(2) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951

(2)Intimation of the dispensary or institution to which an insured person is allotted or re-allotted either under Sub-rule (1) or under Rule 7, as the case may be, shall be, made to the insured person by the State Government.