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State of Assam - Section

Section 5 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

5. Medical service provided by employers.

- Where an employer is providing medical services not lower than those provided to insured persons by the State Government, arrangements may be made for the continuance of such services for providing medical benefit to insured persons under such terms and conditions as may be agreed upon between the Government, the Corporation and the Employer.