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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(2)For the purposes of reimbursement under this rule, a Vaidya, a Hakim or a Homoeopathic or a Biochemic Doctor-in-charge of a hospital shall be deemed to be an authorised medical attendant.