Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Services (Medical Attendance) Rules, 1947

(1)Charges for services rendered in connection with, but not included in medical attendance on, or treatment of, a patient entitled free of charge, to medical attendance or treatment, under these rules, shall be determined by the authorised medical attendant and paid by the patient.