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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2)(b) in Orissa Civil Services (Compassionate Grant) Rules, 1964

(b)In the case of an injured Government servant, the application shall be drawn up by the concerned head of office in Form III with an attested copy of the report of the Medical authority referred to in Rule 2.