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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(d) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965

(d)"Hospital" means a hospital or a dispensary maintained by the State Government or a local authority and any other hospital or dispensary or a Primary Health Centre with which arrangements have been made by the State Government for the treatment of the member and the members of their family;