Legal Document View

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
[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(5)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)The Allocation Committee shall forward the report to the Director of Health Services and the Corporation and shall furnish the Insurance Medical Practitioner with a copy of the report.