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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(4) in The Orissa Excise Rules, 1965

(4)"Civil Surgeon" means the Civil Surgeon of a district or any other officer of equivalent or higher rank of the Department of Health Services having control or exercising supervision over the institution in respect of which he is required to excise any powers or discharge function under these rules.