https://sclaw.in/2023/08/06/government-of-kerala-covering-medical-institutions-which-included-nursing-homes-diagnostic-centres-and-pathological-laboratories-employing-20-or-more-persons-were-brought-under-the-ambit-of-the-emplo/
Government of Kerala covering Medical institutions which included nursing homes, diagnostic centres and pathological laboratories employing 20 or more persons were brought under the ambit of the Employees State Insurance Act, 1948 - High Court rightly held that the provisions of Employees State Insurance Act, 1948 will be applicable to the respondent establishment w.e.f. 06.09.2007 and not from 22.11.2002.