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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Services (Medical Attendance) Rules, 1947

(3)A specialist or other Medical Officer summoned under Clause (b) of Sub - rule (1) shall on production of a certificate in writing by the authorised medical .attendant in this behalf be entitled to travelling allowance for the journey to and from the place where the patient is.