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State of Odisha - Section

Section 310 in Orissa Municipal Rules, 1953

310.

An extract from the proceeding of each meeting of the Council so far as they relate to hospitals and dispensaries shall be promptly forwarded to the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] who may, if he thinks fit, submit it with his remarks to the Director of Health, Orissa.