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State of Odisha - Section

Section 309 in Orissa Municipal Rules, 1953

309.

The Medical Officer of every hospital and dispensary shall cause to be kept at the institution -
(a)a record of the work done, showing day by day the number of patients treated, the afflictions for which they were treated, and in important cases, some account of the symptoms, the treatment, progress and the result.
(b)a record of the accounts of the institution.
These shall be written up daily and shall be open at all times to the inspection of inspecting officers.