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

State of Odisha - Subsection

Section 6(b) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965

(b)Application for travelling allowance under clause (i) of sub-rule (a) shall be accompanied by a certificate in writing by the authorised medical attendant stating the medical attendance was necessary and if the application is under clause (ii) of that sub-rule that the patient was too ill to travel.