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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34A(5) in The Subsidiary Rules

(5)A staff surgeon in receipt of an allowance for the medical charge of the civil population as a collateral duty is not entitled to any remuneration for conducting a postmortem or medico-legal examination when such work is done in the ordinary course of his duty as civil surgeon.