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 20] [Entire Act] State of Punjab - Subsection Section 20(4) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953 (4)The State Government shall appoint one of its whole time officers to act as secretary to the Medical Service Committee.
