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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(1)(iii) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(iii)free provisions of drugs and dressing that may be considered necessary but as far as possible in accordance with the State Insurance medical formulary laid down by the Corporation and exclusive of such medicines as can be prescribed only by specialists for insured persons;