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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jharkhand - Subsection

Section 76(iv) in Bihar Coal Mining Area Development Authority Rules, 1988

(iv)The Chief Medical Officer or any other servant of the Authority authorised by him in that behalf making any enquiry authorised by these rules may examine orally any person supposed to be acquainted with the facts and circumstances of a case or a suspected case of cholera, pox or any other epidemic disease.