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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(h) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(h)"Medical Officer" means a Civil Surgeon, Assistant Surgeon or an Assistant Medical Officer, as the case may be, and includes a member of the training staff of a Medical College who treats patients in the hospital attached to such college.