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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1)(b) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(b)One or two employees' representatives as may be considered appropriate by the State Government, to be nominated by it in consultation with such organisations of employees as may be recognised for the purpose by the State Government;