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

State of Odisha - Subsection

Section 3(6) in The Orissa Services (Medical Attendance) Rules, 1947

(6)A Government servant on foreign service is entitled to the services of a Government Medical Officer of the rank mentioned in Rule 2 above only when the foreign employer has provided no medical attendant or when the latter considers it necessary to consult Government medical attendant.