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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(i) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959

(i)keep such registers, books, and accounts as the State Government or the Administrative Medical Officer may, from time to time, specify in consultation with the Corporation.