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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2013

(ii)The advance shall be granted not earlier than 15 days of the actual date of operation/treatment as fixed by the Authorised Medical Attendant.