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State of Odisha - Section

Section 295 in Orissa Municipal Rules, 1953

295.

The Council shall send to the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] of the district through the sub-divisional medical officer such reports returns and accounts in such forms and on such dates as may be fixed by the Director of Health. All books registers and forms which may be necessary for the preparation and submission and such reports, returns and accounts will, be supplied by the State Government free of cost on indent submitted through the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.],