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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(a) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965

(a)The patient shall receive treatment at has residence under rule 4, if in the opinion of the authorised Medical attendant the same is necessary due to remoteness of suitable hospital or the severity of the illness.