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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(2)The application for such change be made by the insured person in such manner as the Director of Health Services may specify and he shall intimate the change agreed to or permitted by him to the Insurance Medical Practitioners concerned and to the insurance person.