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[Cites 0, Cited by 0] [Section 315] [Entire Act]

State of Odisha - Subsection

Section 315(2) in Orissa Municipal Rules, 1953

(2)Dying declarations. - When a patient in an injury case is likely to die the Medical Officer shall inform the Magistrate so that, if necessary, arrangements may be made to record the dying declaration of injured person; but the Medical Officer shall not in any case delay the necessary treatment of the injured persons in order to give facilities for the dying declaration to be taken.