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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(ii) in The Kandla Port Trust Employees (Medical Attendance) Regulations, 2000

(ii)Artificial Appliances - Reimbursement if certified as essential by concerned specialists of Port Trust/ government hospital or recognised hospital on a reference by Board's CMO, admissible in the following cases: