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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(5)(i) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(i)The term of office of the members of the Medical Service Committee referred to in sub-rule (i)(b) and sub-rule (i)(c) shall be three years commencing from the date on which their nomination is notified: