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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa Services (Medical Attendance) Rules, 1947

(3)Claims as such admissible under Sub - rule (2) shall be accompanied by a certificate in writing by the authorised medical attendant, stating -
(a)his reasons for the opinion referred to in Sub - rule (1);
(b)the cost of similar treatment referred to in Sub - rule (2);