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

State of Odisha - Subsection

Section 315(1) in Orissa Municipal Rules, 1953

(1)All cases of serious injury or of poisoning admitted to a Municipal hospital or dispensary and whether in by the Police or not, shall be reported in the prescribed form to the Police at the nearest thana as soon as possible and in any case within 24 hours of admission.Stomach washing from suspected poisoning cases are to be carefully preserved in sealed bottles and labelled.