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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(d) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(d)"Medical Officer" means a Medical Officer of the Medical Department In-charge of Government Hospital/Dispensary specified by Director Health Services for the purpose in respect of Government servant or class of Government servants in any station or areas;