Section 20(iii) in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
(iii)comply with such requisitions, as may be made by the Corporation or the State Government or the [Director of Health Services, Madhya Pradesh] [Substituted by Notification No. 3986-2846-XVI, Published in M.P. Rajpatra, Part IV (Ga), dated 28-6-1963.] in respect of records, returns and statements in such form and in such manner as the authority making the requisition directs.
