Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(1)The State Government shall enable insured persons receiving general medical services, to obtain from the Insurance Medical Practitioners or from any other person or institution with whom arrangements have been made, such proper and sufficient drugs, medicines and dressings free of charge as may be required for their treatment.