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State of Assam - Section

Section 7 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

7. Abolition of dispensary, etc.

- The State Government may, with the consent of the Corporation, abolish any State Insurance dispensary, cancel any of the arrangements made under Rules 4 and 6 or effect such alteration as may be considered necessary in the location of any dispensary.