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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951

(2)["Director of Health Services"] [Substituted vide Lab. Department Notification No. 9653/6.10.1960.] means the Principal Medical Officer appointed by the State Government to administer medical benefit in the State ;