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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(4)(a) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(a)The Allocation Committee shall furnish the Insurance Medical Practitioner concerned with a copy of the said statement and shall afford him reasonable opportunity of submitting to them a statement in writing and of appearing before and being heard by them.