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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(a) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(a)the Medical Officer-in-charge of a hospital maintained by a local authority or aided by Government in so far as medical attendance and treatment at such hospitals is concerned; and