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

State of Jharkhand - Subsection

Section 2(xi) in Bihar Coal Mining Area Development Authority Rules, 1988

(xi)"Medical Officer" means the officer or the officers appointed by the Authority or deputed by the Government with the prior concurrence of the Authority, having the minimum qualifications prescribed by the State Government for appointment to the post of Civil Assistant Surgeons.