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[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(11)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(ii)such consultation with any other medical officer or specialist in the service of the Government or approved hospital, as the authorised medical attendant certifies to be necessary, to such extent and in such manner as the medical officer or the specialist may, in consultation with the Authorised Medical Attendant, determine.