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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994

(2)The appropriate 'Medical Authority' for the purpose of Sub-rule (1) shall be a Government Medical Officer not below the rank of an Assistant Civil Surgeon of a District or a regular doctor of equivalent rank employed in Employees' State Insurance Dispensaries or Hospitals.