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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(b) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(b)Patients suffering from such disease in respect of which the Chief Medical and Health Officer concerned has issued a certificate in the prescribed proforma to the effect that the treatment for the disease is required or likely to continue for a prolonged period.