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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(4) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(4)Inclusion or removal of an insured person on the list of an Insurance Medical Practitioner shall be subject to such conditions as may be laid down by the State Government in consultation with the Corporation.