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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(1)After investigation by the Medical Service Committee into any question relating to the conduct of an insured the Director of Health Services may refer the case to the Regional Office of the Corporation for action under Regulation 99 of the Regulations.