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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(c) in The Punjab School Education Board (Medical Attendance) Regulations, 1979

(c)[ "Medical Attendant" means the the Medical Officer-in-Charge of the Board Dispensary or any Medical Officer of a Government Dispensary/Hospital or any other private medical practitioner approved by the Board.] [Substituted vide Punjab Government Notification No. PSEB-Estt.-SEA-86/213 dated 27.1.1986.]