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

State of Odisha - Subsection

Section 3(5) in The Orissa Services (Medical Attendance) Rules, 1947

(5)On the grounds of humanity and irrespective of strict right to his services, every Medical Officer shall attend without delay to a sick call in any case of emergency and after having given such aid or advice as the circumstances demand may transfer the further treatment of the case to the proper medical attendant.