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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2)(a) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(a)If the Director of health Services is satisfied, after consultation with the Allocation committee that owing to the number of persons included in his list the Insurance Medical Practitioner is unable to give adequate treatment to all those persons, he may impose a special limit on the number of persons for whom the Insurance Medical Practitioner may under take to provide treatment and in that event any number in excess of that limit shall be dealt with as though the list of that Insurance Medical Practitioner was by that number in excess of the general limit fixed for the Insurance Medical Practitioner in that area.