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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(d) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958

(d)by making arrangements for the provision of such treatment at any hospital, dispensary, clinic or other institution maintained by the State Government, a local body a private institution or a private individual on such terms as may be agreed to by the Corporation.