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

State of Bihar - Subsection

Section 2(2)(e) in Medical Attendance Rules

(e)"Medical attendance" means attendance in hospital or at the residence of a Government servant, and includes-
(i)such pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis as are available in any Government hospital or laboratory in the Province and are considered necessary by the authorised medical attendant; and
(ii)such consultation with a specialist or other medical officers in the service of the Government as the authorised medical attendant certifies to be necessary, to such extent and in such manner as the specialist or medical officer may, in consultation with the authorised medical attendant, determine;