Section 2(1)(ii) in Medical Attendance Rules

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State of Bihar - Subsection

Section 2(1)(ii) in Medical Attendance Rules

(ii)in other cases, the principal medical officer appointed by the Government to attend its officers in the district in which the Government servant falls ill, and includes a European military medical officer or other European physician or surgeon with whom arrangements have been made by the Government to attend its officers of non-Asiatic domicile in the area in which the Government servant falls ill;

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State of Bihar - Subsection

Section 2(1)(ii) in Medical Attendance Rules