Section 37(7)(a) in Code on Social Security, 2020

[Cites 0, Cited by 0] [Section 37(7)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(7)(a) in Code on Social Security, 2020

(a)If the Insured Person or the Corporation is aggrieved by any decision of the medical board, the Insured Person or the Corporation, as the case may be, may appeal in such manner and within such time as may be prescribed by the Central Government to-

(i)the medical appeal tribunal constituted in accordance with the provisions of the regulations; or

(ii)the Employees' Insurance Court directly:

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Union of India - Subsection

Section 37(7)(a) in Code on Social Security, 2020