Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Odisha - Subsection Section 10(4) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951 (4)Facilities for the removal, free of charges of insured persons to hospital, where necessary, shall be provided by ambulance or otherwise.
