Citation Codes Equivalent Citations citation codes Case Number CC/24/2010 Disposition dismissed Advocates Mr. Devananda Singh Acts CONSUMER PROTECTION ACT 1986 SECTION 2 CONSUMER PROTECTION ACT INDIAN MEDICAL COUNCIL ACT Act, i.e., the ESI Act. The Employees State Insurance (Central) Rules, 1950 (hereinafter referred Employees Insurance Court. Clause (e) of Section 75(1) 1901 Protection Act, 1986 2 (1)(o) of the Consumer Protection Act, 1986 Rule 57 for disablement benefits, Rule 58 for dependents benefits, Rule 60 Section 95 of the ESI Act. Rule 56 Section 20(A) read with Section 33 (m) of the Indian Medical Council Act, 1956 (102 of 1956), Medical Council of India provisions of clauses (a) to (g) of Section 75(1) See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Sagolsem Naran Singh v. Director, RIMS and 3 others