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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(b) in The Subsidiary Rules

(b)if the authority considers it unnecessary to require the production of two medical opinions, a certificate signed by an officer in medical charge of a civil station and countersigned by the district officer of the district or the commissioner of the division or in the case of a government servant of the Judicial Department by the district and sessions judge.