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

State of Odisha - Subsection

Section 2(iii) in The Orissa Services (Medical Attendance) Rules, 1947

(iii)in respect of Government servants and the members of their families outside the State and authorised medical attendant will be the registered medical practitioner, whether in Government service or private who will be available near at hand, at the place where he falls ill;