Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Assam - Subsection Section 12(2) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958 (2)An Insurance Medical Officer, shall receive such salary and non-practicing allowance as may be determined by the State Government with the consent of the Corporation.
