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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(2)[ If the Committee as constituted under sub-rule (1) does not contain a woman, the State Government may nominate a woman as an additional member.] [Substituted by Punjab Government Notification No. 6-S-LP55/7429, dated 14.2.1955.]