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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9A(b) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953

(b)In any hospital outside India, shall not exceed the actual expenditure incurred for such treatment and the fare for air passage of both the person treated and the personal attendant in case where facility for such treatment is not available in any hospital within India]