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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(2)Insurance Medical Practitioners and Insurance Medical officers shall prescribe such drugs as are required for insured persons but as far as possible in accordance with the State Insurance medical formulary laid down by the Corporation.