Section 2(1)(i) in The M.P. Civil Services (Medical Attendance) Rules, 1958

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State of Madhya Pradesh - Subsection

Section 2(1)(i) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(i)"Treatment" means the use of all medical and/or surgical facilities available at the hospital in which the Government servant is treated and includes-

(i)the employment of such pathological, bacteriological, radiological or other methods as are considered and certified in writing as necessary by the authorised medical attendant;

(ii)the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in the hospital;

(iii)such nursing as is ordinarily provided to in-patients by the hospital;

(iv)blood transfusion;

(v)ultra-violet light; and

(vi)in the case of females,-

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State of Madhya Pradesh - Subsection

Section 2(1)(i) in The M.P. Civil Services (Medical Attendance) Rules, 1958