Section 1 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
1. Short title, extent and commencement.
(1)These rules may be called the Madhya Pradesh Employees' State Insurance (Medical Benefit Services System) Rules, 1959.(2)They shall come into force with effect from the date of their publication in the Madhya Pradesh in the areas in which Chapter V of the Employees' State Insurance Act, 1948 (XXXIV of 1948) is in force.(3)They shall come into force in other areas on the date or dates from which Chapter V of the Employees' State Insurance Act, 1948 comes into force therein.
