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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(7) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(7)The State Government may, at the request of the Allocation Committee and with the approval of the Corporation, make such modifications in the allocation scheme in respect of the area or areas for which such Allocation Committee has been set up as it may deem fit.